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 50] [Entire Act] State of Bihar - Subsection Section 50(3) in Bihar Boiler Operation Engineer's Rules, 1960 (3)Anybody aggrieved by the decision of the Board may within 30 days of the date of the order appeal to the State Government whose decision thereon shall be final.
