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 30] [Entire Act] State of Bihar - Subsection Section 30(3) in Bihar Lift Irrigation Rules, 1978 (3)Save as provided in clause (2) no remission of water-rates under clause (b) of the sub-section (3) of Section 40 shall be granted.
