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] [Entire Act] State of Bihar - Section Section 9A in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 9A. Amendment of licence. - A licence may be amended by the competent authority on application and after due enquiry on payment of the fees as prescribed in Rule 8 (2).
