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 8] [Entire Act] State of Jharkhand - Subsection Section 8(b) in The Chota Nagpur Rural Police Act, 1914 (b)all persons who, in the opinion of the Deputy Commissioner are too poor to pay half an anna per mensem shall be exempted from assessment, [and [Added by Section 3 of B. & O. Act 2 of 1926]
