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 33] [Entire Act] State of Bihar - Subsection Section 33(8) in Bihar Land Reforms Rules, 1951 (8)Till the undelivered Bonds are returned to the Public Debt Office, [Patna] [Substituted by Notification No. 339 LR dated 14.1.1960.], they shall be kept in the double lock of the District Treasury.
