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 90] [Entire Act] State of Bihar - Subsection Section 90(4) in Bihar Excise Act, 1915 (4)for causing spirit so manufactured to be denatured through the agency or under supervision of servants of the Government;
