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 140 in Bihar Chaukidari Manual 140. Presidents should be encouraged to use their influence in settling petty disputes between parties who voluntarily appeal to them for arbitration. They have no power to levy any fee or fine in such a case.
