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 8(2)] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(2)(b) in The Bihar Car Advance to the Speaker and Chairman Rules, 1953 (b)The amount outstanding shall continue to be repaid at the rate previously fixed.