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 18 in The Bihar Industrial Disputes Rules, 1961 18. Administration of oath. - Any member of a Board or Court or Presiding Officer of a Labour Court, Tribunal or Arbitrator may administer an oath.
