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] [Entire Act] State of Bihar - Section Section 2A in Bihar and Orissa Excise Rules, 1919 2A. [ [Inserted by Notification No. 452. L.S.G.R. dated 19.5.1942.] An appeal shall lie to the Deputy Commissioner of Excise from any order passed by the Superintendent of Excise in proceedings against officers subordinate to him.]
