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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(2) in Bihar Excise Act, 1915

(2)When a copy of the said list is sent to the Chairman of the District Board, he shall send to each member of the District Board a copy thereof and to the Chairman of each Local Board an extract reproducing so much of the said list as relates to shops within the jurisdiction of the Local Board.