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 10] [Entire Act] State of Bihar - Subsection Section 10(2) in The Sakri Canals Irrigation Rules, 1952 (2)A direction issued under this Rule shall be in force until the arrears are paid or for such period not exceeding three years as may be specified therein.Lambardars
