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 58] [Entire Act] State of Bihar - Subsection Section 58(6) in The Bihar Prohibition And Excise Act, 2016 (6)The District Collector shall submit a full report of all particulars of confiscation to the Commissioner of Excise within one month of such confiscation.
