Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in The (Bihar State) Aid to Industries Act, 1956

(1)All moneys recoverable under this Chapter, including any interest chargeable thereon and costs, if any, incurred, if not paid when they are due, may be recovered by the person aided and his surety, if any, as if they were public demands.