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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1) in Bihar Excise Act, 1915

(1)No person who is licensed to sell foreign liquor for consumption on his premises shall during the hours in which such premises are kept open for business employ or permit to be employed, either with or without remuneration, any person under the age of [twentyone] [Substituted for 'eighteen' by Act 6 of 1985.] years in any part of such premises in which such liquor is consumed by the public.