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 57] [Entire Act] State of Bihar - Subsection Section 57(5) in Bihar Forest Rules (5)A Member of a Provincial Service, or a Member of a Specialist Service under the administrative control of the State Government of a Governor's Province, may appeal to the Governor from an order passed by the State Government.
