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] [Entire Act] State of Bihar - Section Section 17 in The Bihar Industrial Employment (Standing Orders) Rules, 1947 17. [ Power to correct vernacular versions of Standing Orders. [Substituted by S.O. 330 dated 12.3.1975.] - The Certifying Officer is hereby empowered to have the Hindi version corrected in case he is satisfied that it is not correct.]
