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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1)(b) in The Bihar Prohibition Act, 1938

(b)in the event of any breach by the holder of such licence or permit or by his servants or by any one acting with his express or implied permission on his behalf, or any one of the terms and conditions of such licence or permit; or