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 85] [Entire Act] State of Bihar - Section Section 68 in Bihar Excise Act, 1915 68. [ Non-compounding of offences. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.] - Any offence committed in contravention of the provisions of this Act shall be non-compoundable under this Act.]
