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] [Entire Act] State of Bihar - Section Section 25 in The (Bihar State) Aid to Industries Act, 1956 25. Termination of hiring by hirer. - The hirer may at any time terminate the hiring by returning the machinery to the State Government in the prescribed manner.
