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 6] [Entire Act] State of Bihar - Subsection Section 6(b) in Bihar Control of Crimes Rules, 1978 (b)to observe the prohibition or restriction about possession or use by him of any Lathi, firearm, sharp-edged weapon, any intoxicant, liquor, opium, Ganja, Charas or Bhang;
