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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1a) in Bihar Excise Act, 1915

(1a)No person who is licensed to sell country spirit or any intoxicating drug shall employ or permit to be employed, either with or without remuneration, any person under the age of [twentyone] [Substituted for 'eighteen' by Act 6 of 1985.] years, in any part of the premises in which such spirit or drug is sold, during the hours in which such premises are kept open for business.