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 8C] [Entire Act] State of Jharkhand - Subsection Section 8C(ii) in The Bihar Molasses (Control) Act, 1947 (ii)The fund referred to in sub-section (i) above shall be accounted for, maintained and operated in the manner prescribed by rule framed in that behalf.]
