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 3] [Entire Act] State of Bihar - Subsection Section 3(ix) in The Bihar State Bar Council Advocates' (Welfare) Pension Scheme, 2008 (ix)"Court" includes any Tribunal or Authority before whom an advocate is by or under any law for the time being inforce entitled to practice.
