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 80] [Entire Act] Union of India - Subsection Section 80(3) in Bihar Reorganisation Act, 2000 (3)The Board shall be under the control of the Central Government and shall comply with such directions, as may from time to time, be given to it by that Government.
