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] [Section 78] [Entire Act] State of Bihar - Subsection Section 78(2) in The Bihar Prohibition And Excise Act, 2016 (2)Any police officer, not below the rank of [Assistant Sub-Inspector] [Substituted 'Sub Inspector' by Bihar Act No. 10 of 2020.] may investigate any offence punishable under this Act.
