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 43] [Entire Act] State of Bihar - Subsection Section 43(6) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (6)Any arrears of the price of cane, with interest thereon, if any, shall be recoverable as public demand or arrears of land revenue.
