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 14] [Entire Act] State of Bihar - Subsection Section 14(3) in The Bihar Mica Act, 1947 (3)[ No person other than a licensee or a registered proprietor or his duly authorised agent shall issue a pass required under sub-section (1)] [Inserted by Bihar Act 28 of 1953.].
