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] [Entire Act] State of Bihar - Section Section 216 in Bihar Financial Rules, 1950 216. When a work or supply is of sufficient magnitude, a contract should be made on a written agreement duly stamped and registered, so that it can be maintained in a court of law in the event of dispute.Measurements
