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 4] [Entire Act] State of Bihar - Subsection Section 4(iii) in Bihar Neera (Unfermented Juice of Palms) Rules, 2017 (iii)A monthly agreement shall remain effective for a specific month of a year or any other period which deems fit for the owner and the tapper.
