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 8] [Entire Act] State of Bihar - Subsection Section 8(1) in Bihar and Orissa Excise Rules, 1919 (1)[ Power to appoint Inspectors of Excise by direct appointment only [Clause (c) of sub-section (2) of Section 7] [Vide Notification No. 1747 Com. dated 7.5.1921.],
