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 75] [Entire Act] State of Bihar - Subsection Section 75(b) in The Bihar Municipal Act, 2007 (b)repayment of money belonging to contractors or other persons and held in deposit and all money collected by the Municipality or credited to the Municipal Fund by mistake,
