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 1] [Entire Act] State of Bihar - Subsection Section 1(2) in The Bihar Local Self-Government (Amending and Validating) Act, 1954 (2)It shall come into force at once:Provided that Section 13 shall be deemed to have come into force on the 1st January, 1946.
