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[Cites 0, Cited by 0] [Section 472] [Entire Act]

State of Bihar - Subsection

Section 472(3) in The Bihar Municipal Act, 2007

(3)Where a person is convicted of an offence under this Section, the spirituous, fermented or intoxicating liquors or other substances of a like nature found in his possession shall be liable to confiscation and the same shall be disposed off in such manner as may be prescribed.