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 1] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (2)The commission payable under sub-section (1) shall be collected in the prescribed manner and it shall be the fund of the Council under Section 9 (1) (i).
