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 27] [Entire Act] State of Jharkhand - Subsection Section 27(2) in Bihar Excise Act, 1915 (2)A duty, at such rate or rates as the [State] [Substituted by ALO.] Government may direct, may be imposed, either generally or for any specified local area, on any tari drawn under any licence granted under section 14, sub-section (1).
