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] [Entire Act] State of Bihar - Section Section 57 in Bihar Disqualified Owners' (Management of Property) Act, 1952 57. Saving. - The provisions of this Act, shall have effect notwithstanding anything contained in any other law or anything having the force of the law.
