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 4] [Entire Act] State of Bihar - Subsection Section 4(iii) in The Bihar Fish Jalkar Management Act, 2006 (iii)Reserve deposit amount of all Jalkars will be fixed by 'Reserve Deposit Fixation Committee' on the basis of fixed production capacity and selling price after five years:
