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 6] [Entire Act] State of Bihar - Subsection Section 6(2) in The Bihar State Housing Board Act, 1982 (2)A member shall, if not disqualified for any of the reasons mentioned in Section 5, be eligible for re-appointment at the end of his terms of office.
