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 19] [Entire Act] State of Bihar - Subsection Section 19(2) in The Bihar Forest Produce (Regulation of Trade) Act, 1984 (2)Any evidence recorded under clause (iii) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate.
