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 14] [Entire Act] State of Jharkhand - Subsection Section 14(iii) in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954 (iii)[* * *] [Clause (iii) of Rule 14 omitted by G.S. R. 73, dated 23rd November, 1981 (w. o. I. 1st November, 1981).]
