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 197 in Bihar Board's Miscellaneous Rules, 1958 197. Treasurer not to receive public money except at treasury. - The treasurer may receive no public money, except at the public treasury upon pain of immediate dismissal.
