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] [Entire Act] State of Bihar - Section Section 52 in Bihar Financial Rules, 1950 52. It is the duty of every Court or authority having the power to fine, to see that the money realised reaches the treasury and that adequate precautions are taken against double refunds of fines or refund of fines not actually paid into the treasury.
