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 120] [Entire Act] State of Bihar - Subsection Section 120(b) in Bihar Chaukidari Manual (b)(If it is a district in which the system is in force of the despatch of pay of absentees by money order) despatch the pay of absentee chaukidars to the recipients, and in this case the money order commission shall be borne by the chaukidar;
