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 8] [Entire Act] State of Bihar - Subsection Section 8(1) in The Bihar Car Advance to the Speaker and Chairman Rules, 1953 (1)The previous sanction of the Governor is necessary to the sale by the Speaker/Chairman of a car purchased with the aid of an advance which had not been fully repaid.
