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 12] [Entire Act] State of Bihar - Subsection Section 12(4) in The Bihar Panchayat Raj Act, 2006 (4)Every Gram Panchayat constituted under this Section shall be notified in the District Gazette and shall come into office with effect from the date appointed for its first meeting.
