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 89] [Entire Act] State of Bihar - Subsection Section 89(2) in Bihar Regional Development Authority Act, 1974 (2)The President shall be appointed by the State Government from the cadre of District Judges of the State Superior Judicial Service.
