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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(8) in Rules Framed by Board of Revenue under section 90

(8)The licensee shall renew the ganja seed once every two years from known stock and he shall not use any seed for ganja seedlings that has not been approved by the Excise Commissioner.