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

State of Bihar - Subsection

Section 93C(4) in Rules Framed by Board of Revenue under section 90

(4)No licence shall be granted to a person who has been convicted of an offence against the Excise or Opium Laws or a person who is suspected of having dealt with illicitly with ganja grown or manufactured by him or by others in previous years or who has any interest in any retail shop of ganja.