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 7 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules 7. The Director of Public Instruction will be responsible to take further action for giving immediate effect to the provisions of this scheme.
