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 25] [Entire Act] State of Jharkhand - Subsection Section 25(3) in Bihar Excise Act, 1915 (3)The [State] [Substituted by ALO.] Government may, by notification, declare that sub-section (2) shall apply also, in any specified area, to persons licenced to sell country spirit for consumption on their premises.
