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 202] [Entire Act] State of Bihar - Subsection Section 202(1) in Bihar Financial Rules, 1950 (1)A Ministry or Department at its discretion may directly execute repair works estimated to cost upto Rupees Ten Lakhs after following due procedure indicated in Rule 208.
