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 65] [Entire Act] State of Bihar - Subsection Section 65(5) in Bihar Police Act, 2007 (5)No civil suit, in relation to the compensation adjusted under this section for any of the damage, shall be liable to be maintained.
