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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(1) in Bihar and Orissa Excise Rules, 1919

(1)On or before the 20th October, the Collector shall prepare a list showing what licences is it proposed to grant for the retail sale of spirit or tari for consumption on the vendor's premises for the next period of settlement.