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] [Entire Act] State of Bihar - Section Section 20 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954 20. The State Government reserves the power of interpreting these Rules and of changing them from time to time at its discretion.]
