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 3] [Entire Act] State of Bihar - Subsection Section 3(e) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004 (e)'Bid' means offer of bidding money by the bidder in excise auction (which includes tender);
