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 3] [Entire Act] State of Bihar - Subsection Section 3(17) in The Bihar Prohibition Act, 1938 (17)Prohibition Officer-"Prohibition Officer" means a person appointed to be a Prohibition Officer under sub-section (1) of Section 5;
