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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2)(d) in Bihar Excise Act, 1915

(d)any foreign liquor in the possession of any common carrier or warehouseman as such, or purchased at sale authorised by clause (a) of proviso (4) to section 20, or