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 21] [Entire Act] State of Bihar - Subsection Section 21(d) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (d)continue liable to account to the Collector, after he has ceased to be guardian, for his receipts and disbursements during the period of his guardianship;
