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 23 in Bihar Power Alcohol Act, 1948 23. Recovery of dues. - Any dues recoverable by the [State] [Substituted by A.L.O. for the word 'Crown' .] Government under this Act shall be recoverable in the manner provided for the recovery of excise revenue in Section 23 of the Bihar and Orissa Excise Act, 1915.
