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] [Entire Act] State of Bihar - Section Section 13 in The Bihar Maintenance of Public Order Rules, 1959 13. In a case where appeal has been preferred under sub-section (5) of Section 8, the balance of the fine shall not be recovered until the appeal is disposed of.
