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 177] [Entire Act] State of Bihar - Subsection Section 177(4) in Bihar Board's Miscellaneous Rules, 1958 (4)In a case falling under clause (2) the period of absence from duty shall be treated as a period spent on duty for all purposes.
