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] [Entire Act]

State of Bihar - Section

Section 214 in Bihar Chaukidari Manual

214.

As soon as the quarterly accounts for each sub-division in the form referred to in Rule 213 are prepared, an abstract from Register XIV, showing by thanas the quarterly totals shall be submitted to the District Magistrate's Office, where an account for each sub-division shall be kept. The accounts relating to each sub-division should be kept on a separate page of the register for each year.