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] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(2) in The Bihar Prohibition Act, 1938

(2)Any person authorised by the Provincial Government under this Section, who seized or detains any article under clause (b) of sub-section (1), shall forward such article without unnecessary delay to the officer in charge of the nearest Police-station.