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 1] [Section 137] [Entire Act] State of Bihar - Subsection Section 137(2) in The Bihar Municipal Act, 2007 (2)The provision of Section 141,142 and 143 applicable to objections shall, so far as may be, apply to any objection made in pursuance of a notice issued under sub-section (1)
