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 4] [Entire Act] State of Bihar - Section Section 83 in The Bihar Prohibition And Excise Act, 2016 83. Trial by the Court. - Notwithstanding anything contained in subsection(1) of section-76 of this Act, all offences punishable under this Act shall be tried by the Court of Sessions.
