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 7] [Entire Act] State of Bihar - Subsection Section 7(vi) in The Bar Council of Bihar Election Rules, 1968 (vi)The minimum number of seat that should be filled from amongst Advocates who on the relevant date have been on the State Roll for at least 10 years.
