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 51] [Entire Act] State of Bihar - Subsection Section 51(4) in The Bihar Industrial Disputes Rules, 1961 (4)In respect of any matter not specially provided for in this Rule, the Commissioner of Labour shall proceed in such manner as he considers proper in the circumstances of the case.
