Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3)(b) in The Bihar Maintenance of Public Order Act, 1949

(b)In making any such apportionment the District Magistrate may assign a portion of such fine to an undivided Hindu family to be payable by it: