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 2] [Entire Act] State of Bihar - Subsection Section 2(h) in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983 (h)"Licensee" means a person or a firm in whose name a licence has been issued under these Rules to establish a saw pit or a depot:
