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 14] [Entire Act] State of Bihar - Subsection Section 14(ii) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954 (ii)second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him;
