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 204] [Entire Act] State of Bihar - Subsection Section 204(iii) in Bihar Chaukidari Manual (iii)The balance in column 5 of the pro forma account mentioned in clause (ii) must not be taken to be available for expenditure. The expenditure will continue to be regulated by the memorandum below.
