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 29] [Entire Act] State of Bihar - Subsection Section 29(b) in Bihar Police Act, 2007 (b)Punishment such as drill, extra guard duty, hard work or other work with or without confinement in quarter, the period of which may not be more than fifteen days.
