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 2] [Section 12] [Entire Act] State of Bihar - Subsection Section 12(v) in The Bihar Fish Jalkar Management Act, 2006 (v)The society shall not be deemed to be a debtor till the final decision of the Government on the claim of legal remission.
