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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(o) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

(o)'Reserve fee' means the minimum fee of bid assessed under the procedure prescribed by the Commissioner of Excise, a bid less than the reserve fee shall not ordinarily be accepted.