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 162] [Entire Act] State of Bihar - Subsection Section 162(4) in The Bihar Panchayat Raj Act, 2006 (4)No officer or employee of the Panchayat shall be punished by the Panchayat without giving an opportunity of being heard.
