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 44] [Entire Act] State of Bihar - Subsection Section 44(3) in Bihar Fire Service Act, 2014 (3)After the removal of the persons under sub-section (1) or sub-section (2), as the case may be, the Director shall seal the building or premises.
