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] [Entire Act] State of Bihar - Section Section 38 in Bihar Employees Insurance Courts Rules, 1952 38. Finality of Order. - Save as provided in Section 82, the order of a Court shall be final and binding upon the parties.Costs, Decree, etc.
