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] [Entire Act] State of Bihar - Section Section 368 in Bihar Board's Miscellaneous Rules, 1958 368. Property of persons dying intestate either in or out of hospital. - Section 7, Regulation V of 1799 applies without distinction to the movable property of persons dying intestate, either in or out of hospitals.
