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 1] [Section 22] [Entire Act] State of Bihar - Subsection Section 22(2) in The Bihar Prohibition And Excise Act, 2016 (2)For any action taken under Sub-Section (1), the Licensee shall not be eligible for any compensation or refund of fee or deposit whatsoever.
