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 1] [Entire Act] State of Bihar - Section Section 18 in The Bodh Gaya Temple Act, 1949 18. Power of Government to make rules. - The [State] [Substituted by Adaptation of Laws Order.] Government may make rules to carry out the purposes of this Act.
