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 2] [Entire Act] State of Jharkhand - Subsection Section 2(d) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951 (d)"Corrupt practice" means any of the practices specified in Parts I and II of Schedule to these Rules;
