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 155] [Entire Act] State of Bihar - Subsection Section 155(g) in The Bihar Municipal Act, 2007 (g)by attachment and realisation from the bank accounts and other financial instruments held, individually or jointly, in the name of the defaulter.
