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 2] [Entire Act] State of Bihar - Subsection Section 2(4) in Bihar Electricity Regulatory Commission (Compensation to Victims of Electrical Accidents) Regulations, 2018 (4)'Grievous hurt' means grievous hurt as defined in Section 320 of the Indian Penal Code, Central Act XLV of 1860;
