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 9] [Entire Act] State of Bihar - Subsection Section 9(3) in Bihar Excise Act, 1915 (3)Clauses (a) and (b) of sub-section (a) shall not apply to liquor manufactured in India and declared under Section 4 to be foreign liquor.
