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 20] [Entire Act] State of Bihar - Subsection Section 20(3) in Bihar Real Estate (Regulation and Development) Rules, 2017 (3)The other allowances and conditions of service of the Chairperson and the Members shall be such as may be determined by the State Government from time to time.
