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[Cites 0, Cited by 0] [Section 63A(6)] [Section 63A] [Entire Act]

State of Bihar - Subsection

Section 63A(6)(b) in Bihar and Orissa Excise Rules, 1919

(b)to meet when convened by the Collector, for the purpose of giving him advice on matters connected with excise, of selecting licensees when vacancies occur, or of deciding matters arising from breach of the conditions of licences;