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 684(2)] [Section 684] [Entire Act] State of Bihar - Subsection Section 684(2)(d) in Civil Court Rules of the High Court of Judicature at Patna (d)all balances of B-Deposits received in 1930-31, which have been partly repaid in 1930-31.