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 122] [Entire Act] State of Bihar - Subsection Section 122(h) in Bihar Board's Miscellaneous Rules, 1958 (h)When requiring to raise the carriage, raise with the left hand "Carriage lift". This should not be done more than necessary; it wastes time.
