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 8] [Entire Act] State of Bihar - Subsection Section 8(c) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 (c)who shall have attained the age of maturity at present 18 years and not insolvent under law on the date of filing application, and
