Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(vi) in Bihar Country Liquor Bottling Rules, 2004

(vi)"Contractor" means any person/firm who has been granted licence in the prescribed excise form 27 under section 22(d) of the Bihar Excise Act, 1915 for exclusive privilege or special privilege.