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State of Jharkhand - Section

Section 94 in Bihar Excise Act, 1915

94. Power of [State] [Substituted by ALO.] Government to exempt intoxicants from provisions of Act.

- The [State] [Substituted by ALO.] Government may, by notification, either wholly or partially, and subject to such conditions (if any) as it may think fit to prescribe, exempt any intoxicant from all or any of the provisions of this Act, either throughout the State of Bihar [and Orissa] or in any specified local area, or for any specified period or occasion, or as regards any specified class of persons.