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 21] [Entire Act] State of Bihar - Subsection Section 21(4) in The Bihar Khadi and Village Industries Act, 1956 (4)The accounts of the Board shall be operated upon by the Secretary and such officers of the Board jointly or individually as it may authorise.
