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 24] [Entire Act] State of Bihar - Subsection Section 24(2) in Bihar Employees Insurance Courts Rules, 1952 (2)In recording the issues, the Court shall distinguish between those issues which in its opinion concern points of fact and those which concern points of law.
