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 15] [Entire Act] State of Bihar - Subsection Section 15(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015 (3)The Appellate Authority may issue notices to the parties concerned and shall give a reasonable time to comply the directions / orders.
