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 22] [Entire Act] State of Bihar - Subsection Section 22(a) in The (Bihar State) Aid to Industries Act, 1956 (a)the hirer shall pay punctually without demand the instalments of rent and amount of interest specified in the order referred to in Section 21;
