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 79] [Entire Act] State of Bihar - Subsection Section 79(5) in Bihar Excise Act, 1915 (5)Any Excise Officer not below such rank as the State Government may, by notification, prescribe, may release persons on bail or on their own bonds.
