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 10 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920 10. The Magistrate may exempt any licensed house for reasons to be recorded in writing from the operation of any of these Rules.
