Section 89(2)(e) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(2)(e) in Bihar Excise Act, 1915

(e)for regulating the periods for which licenses for the wholesale or retail vend of any intoxicant may be granted and the number of such licences which may be granted for any local area;

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State of Bihar - Subsection

Section 89(2)(e) in Bihar Excise Act, 1915