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 14] [Entire Act] State of Bihar - Subsection Section 14(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972 (2)No business which is not on the list of business for a meeting shall be considered at that meeting without the permission of the Chairman.
