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 29] [Entire Act] State of Bihar - Subsection Section 29(1) in The Bihar Control of Crimes Act, 1981 (1)The State Government may, by notification in the Official Gazette make rules consistent with the provisions of this Act for carrying out the purposes of the Act.
