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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(i) in Patna High Court Rules, 1916

(i)Proposed changes in the law where the proposition emanates from the Government or, in other cases, where a Committee or any Judge of the Court considers that action is called for.