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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(b) in Bihar Excise (Mahua Flowers) Rules, 2006

(b)When Mahua flowers are required for bona fide domestic use, such as use for food or fodder of cattle by a member of a Scheduled Tribe-rupees ten only.