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[Cites 0, Cited by 316] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in The Bihar Prohibition And Excise Act, 2016

(1)In prosecution of an offence under this Act, the accused person would have to account for the possession of any liquor, intoxicant, material, utensil, implement or apparatus involved in manufacture or storage of such liquor.