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 128] [Entire Act] State of Bihar - Subsection Section 128(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (1)The Government may, by notification in the Official Gazette, shall make rules within six months to carry out the purpose of this Act.
