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 163 in Bihar Financial Rules, 1950 163. The fixed maximum should be kept at the lowest point compatible with efficiency, and the stock returns of divisions should be scrutinized carefully by Superintending Engineers from time to time with reference to this point.Stock
