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 80(2)] [Section 80] [Entire Act] State of Odisha - Subsection Section 80(2)(b) in The Bihar and Orissa Excise Act, 1915 (b)the nearest Excise Officer who has authority to release arrested persons on bail or on their own bond; or