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 17] [Entire Act] State of Bihar - Subsection Section 17(6) in The Bihar State Advocates' Welfare Fund Act, 1983 (6)An application for payment from the Fund shall be preferred to the Trustee Committee in such form as may be prescribed.
