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 2] [Entire Act] State of Bihar - Subsection Section 2(f) in Bihar Excise (Mahua Flowers) Rules, 2006 (f)"Recognised body" means a person or a body of persons or an institution, whether incorporated or not, recognised by the Commissioner of Excise as such for the purpose of these Rules.
