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 1] [Entire Act] State of Bihar - Section Section 3 in Bihar and Orissa Places of Pilgrimage Act, 1920 3. Prohibition of accommodation of pilgrims for gain in unlicensed houses. - No person shall accommodate pilgrims for gain in any house not licensed.
