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 8] [Entire Act] State of Jharkhand - Subsection Section 8(b) in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954 (b)Freight charges for goods and for stores other than those covered by clause (a) of this rules must be met by the Deputy Minister himself.
