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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(2)(j) in The Bihar Prohibition Act, 1938

(j)declaring by what authorities orders passed by any Prohibition Authority other than the Prohibition Commissioner may, be Revised and prescribing the time and manner of presenting applications for Revision under Section 7, and the procedure for dealing therewith;