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 71] [Entire Act] Union of India - Subsection Section 71(5) in Bihar Reorganisation Act, 2000 (5)Nothing in this section shall be deemed to affect the operation, on or after the appointed day, of the All India Service Act, 1951, or the rules made (hereunder).
