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 148] [Entire Act] State of Bihar - Subsection Section 148(ii) in Bihar Board's Miscellaneous Rules, 1958 (ii)[ As knowledge of typewriting is valuable for almost all clerks it should count as an additional but not indispensable qualification.] [Substituted by C.S. No. 31 dated 20.1.1984.]
