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(6) in The Bihar Prohibition Act, 1938 (6)Import-"Import" means-(a)to bring into any local area in which this Act is in force from any other local area in the Province of Bihar in which this Act is not in force; or(b)to bring into the Province of Bihar;
