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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(70) in The Bihar Prohibition And Excise Act, 2016

(70)"temporary structure" means any structure which does not require foundation to be erected and is easy to dismantle, very easy to change the configuration of the structure and which cannot be sealed completely for the purpose of this Act