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(f) in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001 (f)"Standing Committee" means the Standing Committee of the High Court constituted under chapter 1 of the Patna High Court Rules.
