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State of Bihar - Section

Section 86A in Bihar Excise Act, 1915

86A. [ Scales of punishment from the date of publication of this Act. [Substituted by Act 6 of 1985.]

- Any person found guilty of any offence against the provisions of Bihar and Orissa Excise Act from the date of publication of this Act, shall be punished according to the existing scales of punishment as provided under the Act.]