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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar Country Liquor Bottling Rules, 2004

(2)It shall be the responsibility of the contractor or his authorised agent and the warehouse officer/deputed Excise Officer not to issue liquor, weaker or stronger than 0.3 degree of the prescribed strength to the retail licensee, as set forth in sub rule (1) above.