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 15] [Entire Act] State of Bihar - Subsection Section 15(4) in The Bodh Gaya Temple Act, 1949 (4)The Board shall function purely as an advisory body to the Committee and shall discharge its functions in the manner prescribed by the [State] [Substituted by Adaptation of Laws Order.] Government by rules made in this behalf.
