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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jharkhand - Subsection

Section 90(14) in Bihar Excise Act, 1915

(14)for regulating the disposal of things confiscated under this Act.Explanation. - Fees may be prescribed under clause (7) of this section at different rates for different classes of exclusive privileges, licences, permits, passes or storage, and for different areas.