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 4] [Entire Act] State of Bihar - Subsection Section 4(1) in Bihar Power Alcohol Act, 1948 (1)Save as otherwise provided by or under this Act, no person shall use petrol for providing motive power for any motor vehicle without admixture with power alcohol in the prescribed manner and proportion.
