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 Bihar - Subsection Section 8(ii) in Bihar Family Courts Rules, 2011 (ii)The Amicus curiae shall be entitled to such fee to be paid by State Government as admissible to the Additional Public Prosecutor working in Civil Court as per prevailing Rules governing such payment to an Additional Public Prosecutor.
