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 44] [Entire Act] State of Bihar - Subsection Section 44(8) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004 (8)The Complaint shall be decided, as far as possible, within a period of the three months from the date of notice received by the opposite party.
