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 187] [Entire Act] State of Jharkhand - Subsection Section 187(2) in Jharkhand Municipal Act, 2011 (2)The provisions of section 184 shall apply mutatis mutandis, to every such recovery of sum due.
