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 12] [Entire Act] State of Bihar - Subsection Section 12(3) in The Bihar State Advocates Welfare Fund Rules, 1984 (3)The grant so allowed shall not exceed a sum of Rs. 2,000 to anyone for the purposes in clauses (i), (ii) or (iii) of sub-rule (I) during a period of five years.
