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 3] [Entire Act] State of Bihar - Subsection Section 3(3) in The Bihar Prohibition Act, 1938 (3)Collector-"Collector" means a Collector of land-revenue or a Deputy Commissioner or any person appointed under sub-section (1) of Section 5 to exercise all or any of the powers or to perform all or any of the duties of a Collector under this Act;
