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 2] [Section 15] [Entire Act] State of Bihar - Subsection Section 15(c) in The Bihar State Housing Board Act, 1982 (c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
