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 64] [Entire Act] State of Bihar - Subsection Section 64(2) in Bihar Boilers Attendants' Rules, 1948 (2)The holder of such certificate shall on demand by the officer charged with the inquiry, forthwith place in the hands of such officer his certificate to abide the result of such inquiry.
