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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(2) in The Bihar Prohibition And Excise Act, 2016

(2)If any person fails to comply with any order issued under-sub-section (1),the Collector shall be competent to confiscate the moveable and/or immoveable properties of the concerned person under Section-58 of this Act.