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 419A] [Entire Act] State of Bihar - Subsection Section 419A(iv) in Bihar Financial Rules, 1950 (iv)The pony purchased with the advance will be considered the property of the Government until the advance together with the interest thereon is fully paid.
