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 4] [Entire Act] State of Bihar - Subsection Section 4(38) in The Bihar and Orissa General Clauses Act, 1917 (38)"Offence" shall mean any act of omission made punishable by any law for the time being in force;
