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 48(2)] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(2)(j) in Bihar and Orissa Public Demands Recovery Act, 1914 (j)the fee to be charged for the inspection of the register or certificates maintained under Rule 55, in Schedule II;