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(b) in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957 (b)in any case where the Governor proposes to make an order under Rule 3 of the Bihar Civil Services (Safeguarding of National Security) Rules, 1961.]
