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 215A] [Entire Act] State of Bihar - Subsection Section 215A(viii) in Bihar Chaukidari Manual (viii)Each District Magistrate shall submit his pro forma account to the Controlling Officer (Chief Secretary to Government, Political Department) as soon as the financial, year is over.
