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State of Bihar - Section

Section 21 in Bihar Power Alcohol Act, 1948

21. Application of Sections 77, 78 and 81 of B. and O. Act 2 of 1915.

- The provisions of Sections 77 and 78 of the Bihar and Orissa Excise Act, 1915, shall apply to offences punishable under this Act and those of Section 81 of that Act to any article seized under this Act.