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 56] [Entire Act] State of Bihar - Subsection Section 56(i) in The Bihar Industrial Disputes Rules, 1961 (i)Unanimous decisions of the Committee shall, subject to the provisions of the proviso to clause (j) below, be binding on the parties.
