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 175] [Entire Act] State of Bihar - Subsection Section 175(a) in Bihar Financial Rules, 1950 (a)The Sub-divisional Officer is responsible that the value of materials sold to municipalities, local funds, and the public and of issues made to contractors for private use, is recovered in cash at the earliest opportunity.
