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 210 in Bihar Chaukidari Manual 210. All receipt on this account shall be entered in the thana or outpost cash accounts, and the Sub-Inspector shall grant receipt for the same to the collecting members concerned, in the prescribed form.
