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 37] [Entire Act] State of Jharkhand - Subsection Section 37(c) in Bihar Excise Act, 1915 (c)to any person, for the retail sale of any intoxicant, in substitution for a licence which has been cancelled or surrendered before the expiration of the period for which it was granted; or
