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] [Entire Act] State of Bihar - Section Section 4 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995 4. Secretary to the Committee. - The State Government may appoint an officer not below the rank of an Under Secretary as Secretary of the Committee.
