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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1)(b) in Bihar and Orissa Excise Rules, 1919

(b)to any soldier, whether in uniform or not, or any member of a soldier's family, or any camp-follower, by any licensed vendor or the agent or servant of any licensed vendor unless such licensed vendor has been approved by the General Officer Commanding the Division or the Officer, Commanding a cantonment or camp.