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 55] [Entire Act] State of Bihar - Subsection Section 55(3) in The Bihar Panchayat Raj Act, 2006 (3)The scale of fees or rates and the terms and conditions for the imposition thereof shall be such as may be provided under by bye-laws.
