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 21C] [Entire Act] State of Bihar - Subsection Section 21C(3) in The Bihar Co-operative Societies Rules, 1959 (3)The programme of elections shall be fixed by the Conducting Officer concerned which shall clearly contain the date, time and place of all stages under Rule 21 -M.
