Section 31(3) in The Bihar Prohibition And Excise Act, 2016
(3)This section shall not apply to such companies where the majority shareholding is held by Central or any State Government or such companies as the Board may exempt.Explanation. - For the purpose of this section -"company" means any body corporate and includes a firm or other association of individuals; and "director", in relation to the firm, means a partner in the firm.
