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 31] [Entire Act] State of Jharkhand - Subsection Section 31(3) in Sakri Canals Irrigation Rules, 1952 (3)Charges for waste of water referred to in Section 80 shall be at the same rate as laid down in sub-rule (I).
