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 7] [Entire Act] State of Jharkhand - Subsection Section 7(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018 (2)The Collector shall, after examination and verification under sub-rule(1), forward the application with his opinion to the Excise Commissioner.
