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 610] [Entire Act] State of Bihar - Subsection Section 610(b) in Civil Court Rules of the High Court of Judicature at Patna (b)Repayments under heads (b) to (f) should ordinarily be made through the Treasury.
