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 229] [Entire Act] State of Bihar - Subsection Section 229(d) in Bihar Chaukidari Manual (d)The accounts kept by the collecting member, with special reference to the amounts taken as commission, the carrying forward of balances, the realisation of penalties under Section 27, and the grant of regular receipts.
