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 16] [Entire Act] State of Bihar - Subsection Section 16(4) in Bihar Judicial Officer's Conduct Rules, 2017 (4)No Judicial Officer shall hold a lottery for the disposal of his property or for any other purpose, except with the previous permission of the High Court.
