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 42] [Entire Act] State of Bihar - Subsection Section 42(1) in Bihar Employees Insurance Courts Rules, 1952 (1)Any person in whose favour an order has been passed shall, within one year from the date of the order, apply in to the Court which made the order for its execution.
