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 36(3)] [Section 36] [Entire Act] State of Bihar - Subsection Section 36(3)(i) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015 (i)The question shall not contain any such name or speech which is not strictly necessary in view of intelligibility;