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 171] [Entire Act] State of Bihar - Subsection Section 171(g) in The Bihar Panchayat Raj Act, 2006 (g)Notwithstanding such repeal all Rules made under the repealed Bihar Panchayat Raj Act, 1993 shall continue to be operative till replaced by fresh Rules made under this Act.
