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 117] [Entire Act] State of Bihar - Subsection Section 117(4) in The Bihar Panchayat Raj Act, 2006 (4)permit such accused persons to be represented by his personal relations, friend or any other person duly authorised by him.
