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 15] [Entire Act] State of Bihar - Subsection Section 15(3) in The Bodh Gaya Temple Act, 1949 (3)The members of the Board shall hold office for such term as may be fixed by the [State] [Substituted by Adaptation of Laws Order.] Government.
