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 143] [Entire Act] State of Bihar - Subsection Section 143(3) in The Bihar Municipal Act, 2007 (3)The provisions of Part II of the Indian Limitation Act, 1908 relating to appeals shall apply to every appeal preferred under this Section.
