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 233] [Entire Act] State of Bihar - Subsection Section 233(iv) in Bihar Board's Miscellaneous Rules, 1958 (iv)Age as given in the service book, if subsequently amended, should be supported by an order of competent authority, approving the alteration.
