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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(1) in The Bihar Prohibition And Excise Act, 2016

(1)Every license renewed or permit/ pass granted under this Act -
(a)shall be renewed or granted -
(i)On payment of such fees (if any), and
(ii)Subject to such restrictions and on such conditions, and
(b)shall be in such form and contain such particulars, as the Rules may provide.