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 172] [Entire Act] State of Bihar - Subsection Section 172(ii) in Bihar Chaukidari Manual (ii)He shall also estimate the receipts and charges of the fund in the usual way and submit such estimates to the Commissioner of the Division for sanction.
