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] [Entire Act] State of Bihar - Section Section 194 in Bihar Chaukidari Manual 194. All Orders for the grant of rewards passed by the District Magistrate or Sub-Divisional Officer, as the case may be, whether in Form H or not, shall be communicated to the thana concerned through the Superintendent of Police.
