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 374] [Entire Act] State of Bihar - Subsection Section 374(2) in Bihar Board's Miscellaneous Rules, 1958 (2)All fines levied under the Act and all proceeds from the sale of coins shall be credited to the head "Treasure-Trove" subordinate to the main head "Miscellaneous",
