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 11] [Entire Act] State of Bihar - Subsection Section 11(2) in Bihar Maternity Benefit Rules, 1964 (2)The aggrieved person shall prefer an appeal in writing to the Competent Authority in Form 'J' and file other supporting documents.
