Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Jharkhand - Subsection Section 33(2) in Bihar Excise Act, 1915 (2)Such objection must be submitted to the Collector, or in any Municipality [or Corporation] [Inserted by Act 6 of 1985.] either to the Chairman of the Municipality [or Mayor of a Corporation] [Inserted by Act 6 of 1985.] or to the Collector.
