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 19] [Entire Act] State of Bihar - Subsection Section 19(c) in Chit Funds (Bihar) Rules, 1987 (c)In assessing the market value, the Registrar shall adopt the current market prices at the nearest taluka town ascertained from the Taheshildar having jurisdiction.
