Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(1) in Bihar Excise Act, 1915

(1)Every licence, permit or pass granted under this Act-
(a)shall be granted-
(i)on payment of such fees (if any), and
(ii)subject to such restrictions and on such conditions, and
(b)shall be in such form and contain such particulars, as the Board may direct.