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 43] [Entire Act] State of Bihar - Subsection Section 43(ii) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 (ii)The balance amount of the disposal price shall be paid within such period as may be determined by the Board and specified in the allotment order.
