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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(2)(ii) in Bihar and Orissa Excise Rules, 1919

(ii)"Camp-follower" means a person (other than a soldier or private servant) whom the person selling an excisable articles knows or has reason to believe to have a right to be in cantonments;