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] [Entire Act] State of Jharkhand - Section Section 41 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992 41. All appointments would be subject to such directions as may be issued by the High Court from time to time.Educational Qualification
