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 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(o) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (o)"reserved area" means any area, wherein sugarcane is grown or is likely to be grown and which is reserved for a factory under section 31;
