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 2] [Entire Act] State of Bihar - Subsection Section 2(7) in The Bihar Collective Fines (Imposition) Act, 1982 (7)The fine payable by any person shall be recovered in the manner provided in the Code of Criminal Procedure, 1973 (Act II of 1974).
