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 17] [Entire Act] State of Bihar - Subsection Section 17(3) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980 (3)The application for refund shall, as far as possible, be disposed of within sixty days of the receipt of the application.
