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 4] [Entire Act] State of Bihar - Subsection Section 4(i) in Bihar Government Servant's Conduct Rules, 1976 (i)while on duty, be under the influence of intoxicating drink or drugs to such an extent as to tender him incapable of discharging his duties properly and efficiently;
