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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Jharkhand - Subsection

Section 75(2) in Bihar Excise Act, 1915

(2)Every officer referred to in sub-section (1), and every village chaukidar and dafadar, shall be bound, subject to any rules made under section 89, clause (1), to give reasonable aid to any Excise Officer in carrying out the provisions of this Act, or of any rule, notification or order made, issued or given under this Act, upon request made by such officer.