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] [Entire Act] State of Bihar - Section Section 3 in Prisons (Bihar Amendment) Act, 1956 3. Amendment of Section 47 of Act IX of 1894. - In Section 47 of the said Act' clause (4) shall be omitted.
