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 62] [Entire Act] Union of India - Section Section 83 in Bihar Reorganisation Act, 2000 83. Amendment of Act 37 of 1956. - On and from the appointed day, in section 15 of the States Reorganisation Act, 1956, in clause (c), for the word "Bihar" the words "Bihar and Jharkhand" shall be substituted.
