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 7] [Entire Act] State of Bihar - Subsection Section 7(3) in The Bihar State Advocates Welfare Fund Rules, 1984 (3)A separate accounts shall be maintained for the receipts under each of clauses (a) to (j) of sub-section (2) of Section 3 of the Act.
