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 93C] [Entire Act] State of Bihar - Subsection Section 93C(33) in Rules Framed by Board of Revenue under section 90 (33)The licensee shall not be entitled to any compensation for the stock of ganja left unsold at the close of the year which may be destroyed, if found unfit for issue.
