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] [Entire Act] State of Bihar - Section Section 3 in The Bihar Collective Fines (Imposition) Act, 1982 3. Saving as to order. - Order made in exercise of any powers conferred by or under this Act shall not be called in question in any Civil Court.
