Legal Document View

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
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(b) in Bihar Power Alcohol Act, 1948

(b)Notwithstanding anything contained in Section 3, the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government may authorise any officer, not below the rank of Collector, to grant a licence to any person to sell petrol without admixture with power alcohol for use in any aircraft other than aircraft used by [the Indian] [Substituted by A.L.O. for the words 'His Majesty' .] naval, military or air forces, or for such purposes other than that of affording motive power for any motor vehicle as may be notified by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government.