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] [Entire Act] State of Bihar - Section Section 3 in Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 1987 3. Amendment of Section 21 of Act 12 of 1887. - In section (a) of sub-section (1) of Section 21 of the said Act of the words "ten thousand" the words "sixty thousand" shall be substituted.
