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 10] [Entire Act] State of Bihar - Subsection Section 10(a) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953 (a)the State Government or such other authority as may be prescribed may postpone the realisation of any instalment of the loan with interest thereon; and
