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 22] [Entire Act] State of Jharkhand - Subsection Section 22(3) in The Bihar State Advocates' Welfare Fund Act, 1983 (3)The custody of the Welfare Stamps shall be with the State of Bihar who will maintain separate account and Head for this.
