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 16] [Entire Act] State of Bihar - Subsection Section 16(2) in The Bihar and Orissa Nurses Registration Act, 1935 (2)The [State] [Substituted by ALO] Government may cancel any bye-law which it has confirmed, and thereupon the bye-law shall cease to have effect.
