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 13] [Entire Act] State of Bihar - Subsection Section 13(2) in The Bihar and Orissa Local Self-Government Act, 1885 (2)[ A co-opted member of a District Board or a Local Board newly constituted after a general election shall hold office for five years;] [Inserted by Bihar Act 38 of 1954.]
