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] [Entire Act] State of Bihar - Subsection Section 4(3) in Bihar Payment of Wages (Procedure) Rules, 1965 (3)On presentation of an authority specified in sub-rule (2) and on being satisfied the magistrate may order payment of the amount recovered to the authorised person.
