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 24] [Entire Act] State of Bihar - Subsection Section 24(2) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 (2)There shall be no appeal against the orders of the Government, however, review petitions may be filed in the form of Memorials.
