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State of Bihar - Section

Section 55C in Bihar and Orissa Excise Rules, 1919

55C. [ [Inserted by S.O. 1274 dated 29.10.1975.]

A distiller, holding a licence in Excise Form No. 25, shall not hold wholesale or retail licence of denatured spirit. Likewise the wholesale licensee of denatured spirit shall not hold any retail licence of denatured spirit].