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 4] [Entire Act] State of Bihar - Subsection Section 4(2) in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957 (2)Advocates for the State in the High Court, whether designated as Advocate-General, Government Advocate Standing Counsel, Government Pleader or otherwise.
