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 3] [Entire Act] State of Bihar - Subsection Section 3(iii) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954 (iii)'family' means and includes the members of a Deputy Ministers' family normally residing with the Deputy Minister; and
