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 14] [Entire Act] State of Bihar - Subsection Section 14(2) in The Bihar Gramdan Act, 1965 (2)The committees referred to in sub-section (1) shall be constituted in the manner prescribed by Regulations and may be dissolved or re-constituted in such circumstances and in such manner as may be prescribed by Regulations.
