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 27] [Entire Act] State of Bihar - Subsection Section 27(3) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 (3)The appellate authority shall consider all the circumstances of the case and make such orders as it may deem just and equitable.Part-VIII Revision
