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 4(4)] [Section 4] [Entire Act] State of Jharkhand - Subsection Section 4(4)(b) in Jharkhand Tourism Development and Registration Act, 2015 (b)he shall withdraw money from the fund of the Authority to make payments of salaries and allowances and for the expenditures of the Authority;