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 27] [Entire Act] State of Bihar - Subsection Section 27(iii) in Bihar Targeted Public Distribution System (Control) Order, 2016 (iii)The cases of violation of the provisions of this Order shall be disposed of within two months, as far as possible, after coming in cognizance as for.
