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 91] [Entire Act] State of Bihar - Subsection Section 91(4) in The Bihar Prohibition And Excise Act, 2016 (4)The Report so filed shall be deemed to be a Police Report for the purposes of Section- 173(2) and Section-190 of the Code of Criminal Procedure ,1973 ( Act 2 of 1974).
