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 55B] [Entire Act] State of Bihar - Subsection Section 55B(a) in Bihar and Orissa Excise Rules, 1919 (a)when such settlements are made, as a result of-(i)sanction of new licences;(ii)existing licences becoming available for settlement through surrender, cancellation or any other reason; and
