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 34] [Entire Act] State of Bihar - Subsection Section 34(9) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981 (9)The records of any survey under this section shall not be admissible as evidence in any proceedings in a civil or revenue court.
