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 1] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(ii) in The Bihar Fish Jalkar Management Act, 2006 (ii)An appeal against of all decisions taken by Collector and Director Fisheries may be filed in the Court of Departmental Commissioner.
