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 17] [Entire Act] State of Bihar - Subsection Section 17(3) in The Bodh Gaya Temple Act, 1949 (3)All bye laws, after they have been confirmed by the [State] [Substituted by Adaptation of Laws Order.] Government, shall be published in the Official Gazette, and shall thereafter have the force of law.
