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 45] [Entire Act] State of Bihar - Subsection Section 45(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (3)The amount remaining with the Collector after-paying of the claims under sub-section (2) shall be credited, within six months, to (sic) fund of the council concerned.
