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 233] [Entire Act] State of Bihar - Subsection Section 233(iii) in Bihar Board's Miscellaneous Rules, 1958 (iii)Age. - When the precise date of birth is not known, the 1st of July of the year of birth should be taken to be the date of birth.
