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 Bihar - Subsection Section 2(3) in Bihar Government Servant's Conduct Rules, 1976 (3)Any other person related, whether by blood or marriage, to the Government servant's wife or husband, and wholly dependent on the Government servant.(d)"Prescribed authority" means-
