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 2] [Entire Act] State of Bihar - Subsection Section 2(c) in The Bihar Mica Act, 1947 (c)"controller" means the officer appointed by the [State] [Substituted by para. A. L.O.] Government to be the Mica Controller for the purposes of this Act, ana until such time as an officer is so appointed, the Controller of the district;
