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 51B] [Entire Act] State of Bihar - Subsection Section 51B(4) in The Bengal Drainage Act, 1880 (4)Every declaration made under clause (f) shall, for the purposes of Section 199 of the Indian Penal Code, be deemed to be a declaration which the Collector is authorized by law to receive as evidence.
