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 32] [Entire Act] State of Bihar - Subsection Section 32(c) in The Bihar Prohibition Act, 1938 (c)licences to any person in charge of restaurants attached to a Railway train, steamer or ferry to possess liquor and serve it to bona fide passengers travelling by such train, steamer or ferry.
