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 13] [Entire Act] State of Bihar - Subsection Section 13(1) in Bihar and Orissa Excise Rules, 1919 (1)A pass, in triplicate, shall be prepared by the officer in charge of the distillery, brewery or spirit warehouse when any liquor is issued under clause (4) of Rule 11 or according to Rule 11A.
