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 3] [Section 58] [Entire Act] State of Bihar - Subsection Section 58(3) in The Bihar Prohibition And Excise Act, 2016 (3)The Collector shall, before passing an order under subsection (2), give a reasonable opportunity to the person concerned, of being heard;
