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 4] [Entire Act] State of Bihar - Subsection Section 4(1) in Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 1987 (1)The Bengal, Agra and Assam Civil Courts (Bihar Amendment) Ordinance, 1987 (Bihar Ordinance No. 15 of 1987) is hereby repealed.
