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 17A] [Entire Act] State of Bihar - Subsection Section 17A(b) in Bihar and Orissa Excise Rules, 1919 (b)persons who produce permits from the proper authority in the foreign territory to which the denatured spirit is to be taken:
