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(v) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007 (v)The Appellate Authority, in such cases, shall be the District Magistrate of the concerned jurisdiction.
