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 28] [Entire Act] State of Bihar - Subsection Section 28(4) in Bihar Land Tribunal Rules, 2010 (4)Subject to any general or special direction of the Chairman, the seal of the Tribunal shall not be affixed on any order, summon or other process save under the authority in writing of the Registrar.
