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 181] [Entire Act] State of Jharkhand - Subsection Section 181(g) in Jharkhand Municipal Act, 2011 (g)by attachment and realisation from the bank accounts and other financial instruments held, individually or jointly, in the name of the defaulter.
