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 48] [Entire Act] State of Jharkhand - Subsection Section 48(c) in Bihar Excise Act, 1915 (c)any materials which have undergone any process towards the manufacture of an intoxicant, or from which an intoxicant has been manufactured for the possession of which he fails to account satisfactorily.
