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State of Bihar - Section
Section 46 in The Bihar Prohibition Act, 1938
46. Actions against the Crown, etc.
- No action shall lie against the Crown or against any Prohibition Authority or Prohibition Committee, or against any Police or other Officer, for damages in any Civil Court for act in good faith done or ordered to be done in pursuance of this Act.[The Schedule] [Substituted by Bihar Act 6 of 1939.](See Section 2)| Provision of this Act, brought into force. | Enactments repealed. | Extent of repeal. |
| Section 8.. | The Bihar and Orissa Excise Act, 1915, and all enactments,other than the Dangerous Drugs Act, 1930, amending the Bihar andOrissa Excise Act, 1915. | So far as they relate to liquor. |
| Section 9.. | The Bihar and Orissa Excise Act, 1915, and all enactments,other than the Dangerous Drugs Act, 1930, amending the Bihar andOrissa Excise Act, 1915. | So far as they relate to liquor. |
| Section 10.. | The Bihar and Orissa Excise Act, 1915, and all enactmentsamending the said Act. | So far as they relate to intoxicating drugs. |
| Section 11.. | The Bihar and Orissa Excise Act, 1915, and all enactmentsamending the said Act. | So far as they relate totari. |
| Section 12.. | The Bihar and Orissa Excise Act, 1915, and all enactmentsamending the said Act. | So far as they relate totari. |