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 34] [Entire Act] Union of India - Section Section 4 in Bihar Reorganisation Act, 2000 4. State of Bihar and territorial divisions thereof. - On and from the appointed day, the State of Bihar shall comprise the territories of the existing State of Bihar other than those specified in section 3.
