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 8] [Entire Act] State of Jharkhand - Subsection Section 8(2) in Bihar Advocates Welfare Fund Rules, 1984 (2)All disbursement of amounts payable under Section 17 of the Act shall be made by account payee cheques signed by the Chairman or the Treasurer.
