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 75] [Entire Act]

State of Bihar - Subsection

Section 75(1) in Bihar Excise Act, 1915

(1)Every officer of the Police, Salt, Customs and Land Revenue Departments, shall be bound subject to any rules made under Section 89, clause (1), to give immediate information to an Excise Officer of all breaches of any of the provisions of this Act which may come to his knowledge.