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 4] [Entire Act] State of Bihar - Subsection Section 4(2) in THE BIHAR GOSHALA ACT, 1950 (2)The Registrar shall hold office for a term of five years and shall be eligible for re- appointment for a further period of not more than five years.
