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] [Entire Act] State of Jharkhand - Section Section 20 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954 20. [ [Section 8 and Rule 18 renumbered as Section 9, and Rule 20, vide G.S.R. 85. dated 13th May, 1981 (w.e.f. 22nd April, 1981).] The State Government reserves the power of interpreting these Rules and of changing them from time to time at its discretion.]
