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 5] [Entire Act] State of Bihar - Subsection Section 5(2) in Bihar Excise (Mahua Flowers) Rules, 2006 (2)Such licence shall be granted only to persons:-(a)holding a licence for possession or sale of mahua flower; or(b)holding a permit for the export/import of Mahua flowers.
