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 41] [Entire Act] Union of India - Subsection Section 41(1) in Bihar Reorganisation Act, 2000 (1)The provisions of this part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Bihar immediately before the appointed day.
