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[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(1) in The Bihar Prohibition And Excise Act, 2016

(1)All final orders passed by any Excise Officer other than the Excise Commissioner or Collector under this Act, shall be appealable to the Collector within sixty days from the date of the order.