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 Bihar - Section Section 26 in Bihar and Orissa Excise Rules, 1919 26. Ganja importer under Rule 23 may be exported from any licensed warehouse to any other State in India, under conditions similar to those laid down in Rule 32 below regulating the export of bhang.
