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 12] [Entire Act] State of Bihar - Subsection Section 12(1) in Bihar Integrated Check-Post Authority Act, 2011 (1)The Authority shall have the power to establish its own fund and all receipts of the Authority shall be credited thereto and all payments by the Authority shall be made therefrom.
