Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 158A(2)] [Section 158A] [Entire Act]

State of Bihar - Subsection

Section 158A(2)(a) in Bihar and Orissa Public Demand Recovery Rules

(a)after the words "a decree" the words "or a certificate signed under the Bihar and Orissa Public Demands Recovery Act, 1914" shall be inserted, and