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 426] [Entire Act] State of Bihar - Subsection Section 426(v) in Bihar Financial Rules, 1950 (v)The head of the office on whose application the advance is granted will be responsible to Government for its due repayment.
