Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 1 in The Bihar Car Advance to the Speaker and Chairman Rules, 1953

1.

(i)These rules may be called the Bihar Motor Car Advance to the Speaker and Chairman Rules, 1953.
(ii)They shall come into force at once.
(iii)They shall apply to the Speaker or the Chairman who does not keep a motor car purchased by the State Government.