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 60] [Entire Act] State of Bihar - Subsection Section 60(5) in Bihar and Orissa Public Demands Recovery Act, 1914 (5)Pending the decision of any appeal, execution may be stayed if the appellate authority so directs, but not otherwise.
