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 6(2)] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(2)(d) in The Bihar Saw Mills (Regulation) Act, 1990 (d)no claim on account of damages because of closure shall be entertained nor any damages shall be payable.