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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(a) in The Bihar Prohibition Act, 1938

(a)to liquor or intoxicating drugs in the possession of bonafide travellers coming from an area in which this Act is not in force and going to an area in which this Act is not in force while such travellers are passing through any area in which this Act is in force, if such liquor or intoxicating drugs are intended for the personal use of such travellers: