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 20(5)] [Section 20] [Entire Act] State of Bihar - Subsection Section 20(5)(ii) in Bihar Employees' State Insurance Medical Service Rules, 1981 (ii)They may also be allowed to draw compensatory allowance as may be decided by the Government during the period of their training.