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 31] [Entire Act] State of Bihar - Subsection Section 31(f) in Bihar Police Act, 2007 (f)To properly file all information sent personally or brought to them by representative of the individual or received through email or other medium and take immediate follow up action after giving acknowledgment of the information.
