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[Cites 0, Cited by 0] [Section 19D] [Entire Act]

State of Bihar - Subsection

Section 19D(5) in Bihar and Orissa Excise Rules, 1919

(5)The State Government, may by notification and subject to such exceptions, if any as may be specified in the notification, exempt any substance or class of substances containing methyl alcohol from the provisions of sub-rules (1) to (4).