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 10] [Entire Act] State of Bihar - Subsection Section 10(d) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017 (d)Where the amount of rent lawfully payable by the tapper and due from him is an arrears by not having been paid within the time fixed by the contract.
