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 Jharkhand - Section Section 22C in Bihar Excise Act, 1915 22C. Overriding effect of the Act. - Notwithstanding anything to the contrary contained in any judgement, decree or order passed by any Court and in any other law for the time being in force, the provisions of this Act shall have the effect.]
