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 17A] [Entire Act] State of Bihar - Subsection Section 17A(a) in Bihar and Orissa Excise Rules, 1919 (a)persons holding licences in this State for the manufacture or wholesale sale of denatured spirit; or
