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 3] [Entire Act] State of Bihar - Subsection Section 3(b) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972 (b)the Commissioner of Labour, Bihar, ex officio or in his absence any other officer nominated by the State Government in that behalf;
