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(22) in Bihar Excise Act, 1915 (22)[ Unauthorized Places means those places which are public places and where consumption of liquor is not allowed except under a valid license or permit.] [Inserted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
