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 31] [Entire Act] State of Bihar - Subsection Section 31(m) in Bihar Police Act, 2007 (m)To take charge of all unclaimed property in their possession as police officer discharging their duty and take action for their secured custody and their disposal as per the prescribed procedure.
