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 Bihar - Section Section 18 in Bihar Power Alcohol Act, 1948 18. Jurisdiction. - Offences punishable by or under this Act shall b triable by a Magistrate of the first class, or by a Magistrate of the second class specially empowered in this behalf by the [State] [Substituted by A.L.O.] Government.
