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 43] [Entire Act] State of Bihar - Subsection Section 43(2) in Bihar and Orissa Public Demands Recovery Act, 1914 (2)if he files, in accordance with Section 9, a petition denying liability - from the date of the determination of the petition, or
