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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017

(2)The Excise Superintendent, Assistant Commissioner of Excise of the district concerned may, after giving due notice to the parties and after giving them reasonable opportunity, hear the case.