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 3] [Entire Act] State of Bihar - Subsection Section 3(k) in The Bihar Apartment Ownership Act, 2006 (k)"Common profits" means the balance of all incomes, rent, profits and revenues from the common areas and facilities remaining after the deduction of common expenses;
