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 4] [Entire Act] State of Bihar - Subsection Section 4(iii) in Bihar Inter University Board (Repeal) Act, 2007 (iii)After the scheme approved by the State Government is enforced, it shall be fully implemented in its form and intent within three months from the date of its enforcement.
