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 4] [Entire Act] State of Bihar - Subsection Section 4(1) in Shatabdi Anna Kalash Yojana Rules, 2011 (1)The Funds shall be kept in a savings bank account opened in the name of the respective Funds in a nationalized bank and the interest accrued there from shall also form part of the Funds.
