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 216 in Bihar Chaukidari Manual 216. The District Magistrate shall by written Order in the whole district fix the dates upon which the indents shall be submitted and they shall be succeeded by fresh indents at the intervals prescribed in Rules 205 and 206.
