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 77] [Entire Act] State of Jharkhand - Subsection Section 77(v) in Bihar Coal Mining Area Development Authority Rules, 1988 (v)Any Medical Officer authorised by the Chief Medical Officer of the Authority in this behalf may issue a certificate declaring a case of leprosy to be infectious.
