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(ab) in The Bihar Panchayat Raj Act, 2006 (ab)"Prescribed Authority" means an authority appointed under the provisions of this Act or any Notification or Rules or Regulations made thereunder, for all or any of the purposes of this Act;
