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 3] [Entire Act] State of Bihar - Subsection Section 3(15) in The Bihar Prohibition Act, 1938 (15)Prohibition authority-"Prohibition authority" means the Prohibition Commissioner, a Collector, a Prohibition Superintendent or a Prohibition Officer;
