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 28] [Entire Act] State of Bihar - Subsection Section 28(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004 (1)In case of late supply of liquor, the licensee shall not be entitled to put forward any claim for compensation or rebate in bid money.
