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] [Entire Act] State of Bihar - Section Section 171 in Bihar Chaukidari Manual 171. The assests of the fund will ordinarily consist of -(a)fines and penalties levied under Sections 8,27 and 38 of the Act, and(b)such sums as may be contributed to it by Government.
