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 375 in Bihar Financial Rules, 1950 375. Borrowers should be required to adhere to strictly to the terms settled for the loans made to them. Modifications of these terms in their favour can be made subsequently only for very special reasons.Interest
