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 31 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997 31. Interpretation. - All question relating to the interpretation of these Rules shall be referred to the Chief Justice, whose decision thereon shall be final.
