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 103 in Bihar Chaukidari Manual 103. The Officer so deputed shall be supplied by the Magistrate's Office with a Register in Form VI showing the names of chaukidars to be paid, the rate of pay due to each and the amount of fine (if any) to be deducted from their pay.
