Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 35 in The Bihar Prohibition Act, 1938

35. Form and conditions of licences and permits.

- Every licence or permit granted under sections 30, 31 or 32 shall-
(1)be granted on payment of such fees, if any, for such period, and subject to such restrictions and limitations and on such conditions;
(2)be in such form and contain such particulars, as the Provincial Government may direct either generally or in any particular case.