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 66] [Entire Act] State of Bihar - Subsection Section 66(4) in The Bihar Co-operative Societies Rules, 1959 (4)For the purpose of this Rule the appellate authority shall have all the powers of a court of appeal as provided in the Code of Civil Procedure, 1908.
