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 106] [Entire Act] State of Bihar - Subsection Section 106(iii) in The Bihar Panchayat Raj Act, 2006 (iii)has been bound over to be of good behaviour in proceedings instituted under Sections 109 or 110 of the Code of Criminal Procedure, 1973 (2 of 1974):
