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 2(3)] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(3)(e) in The Bihar Public Irrigation and Drainage Works Act, 1947 (e)"prescribed" means prescribed by Rules made by the [Provincial] [Substituted by A.L.O. as State.] Government under this Act;