Legal Document View

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
[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(24) in Rules Framed by Board of Revenue under section 90

(24)Percentage of the variety of ganja to be manufactured shall be fixed by the Excise Commissioner according to demands of districts.This percentage shall not be altered without the special permission of Excise Commissioner.