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 3] [Entire Act] State of Bihar - Subsection Section 3(7) in Bihar and Orissa Public Demands Recovery Act, 1914 (7)"Rules" means Rules and forms contained in Schedule II or made under Section 48.Part-II Filing, Service and Effect of Certificates, and Hearing of Objections thereto
