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 112] [Entire Act] State of Bihar - Subsection Section 112(4) in The Bihar Panchayat Raj Act, 2006 (4)The order under challenge in appeal shall be not given effect to till the appeal is finally disposed of in the manner prescribed,
