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] [Entire Act] State of Jharkhand - Section Section 22F in Bihar Excise Act, 1915 22F. Overriding effect of the Ordinance. - Notwithstanding anything to the contrary contained in any judgement, decree or order passed by any court and in any law for the time being enforce, the provision of this Ordinance shall prevail and have effect.]
