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 14] [Entire Act] State of Bihar - Subsection Section 14(9) in The Bihar Electricity Duty Rules, 1949 (9)Where an authority reviews under sub-section (4) of Section 9A, an order passed by it under the Act, or these Rules, it shall record its reasons in writing for doing so.
