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 17] [Entire Act] State of Jharkhand - Subsection Section 17(1) in The Bodh Gaya Temple Act, 1949 (1)With the previous sanction of the [State] [Substituted by A.L.O.] Government the Committee may, from time to time, make bye-laws to carry out the purposes of this Act.
