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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(ii) in The Bihar Home Guards Rules, 1953

(ii)[ Director General, Home Guards, Bihar, Patna will have the power to hear appeal application preferred by appellant within thirty days from the date of communication of the order of punishment passed by the Competent Authority.] [Substituted by Bihar Notification No. L/H.G.-16-01/2017-5325, dated 11.6.2018 (w.e.f. 30.7.1953).]