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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(4)(a) in Bihar Excise Act, 1915

(a)the sale of foreign liquor lawfully procured by any person for his private use-when such sale is made by such person himself or on his behalf upon his quitting a station, or on behalf of his representative in interest after his decease;