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 226] [Entire Act] State of Bihar - Section Section 89 in The Bihar Prohibition And Excise Act, 2016 89. Appeal. - Any person aggrieved by any order of the Special Court may, within forty five days from the date of order, prefer an appeal in the High Court.
