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 126] [Entire Act] State of Bihar - Subsection Section 126(3) in Bihar Board's Miscellaneous Rules, 1958 (3)It should be arranged, wherever practicable, that disbursements are not made by the clerk who prepared the establishment bills.
