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] [Entire Act] State of Bihar - Section Section 13 in Account Rules for Lodging House Funds 13. For the payment of petty charges, the President, Secretary or the Medical Officer of Health in charge shall be granted a permanent advance which shall not ordinarily exceed Rs. 30.
