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 6] [Section 20] [Entire Act] State of Bihar - Subsection Section 20(b) in The Bihar Prohibition And Excise Act, 2016 (b)should not be a defaulter or blacklisted or debarred from holding an excise license or in arrears of any government dues;
