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 233] [Entire Act] State of Bihar - Subsection Section 233(viii) in Bihar Board's Miscellaneous Rules, 1958 (viii)The specific opinion of the head of the office should invariably be stated in each case against item no. 6 on the second page of the application for pension.
