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 57] [Entire Act] State of Jharkhand - Subsection Section 57(b) in Bihar Excise Act, 1915 (b)in any case not provided for in section 47, wilfully contravenes any rule made under section 89 or section 90, or
