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 9] [Entire Act] State of Bihar - Subsection Section 9(1) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003 (1)All order/Resolution/Circulars etc. related to this which are in consistent with this Act, shall be deemed to have been re-pleaded to that extent.
