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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(a) in Bihar industries Service Cadre Rules, 1987

(a)A service to be known as the Bihar Industries service shall be constituted with effect from the date of publication of this Notification in the Official Gazette and shall, for the purpose of Rule 18 of the Civil Service (Classification, Control and Appeal) Rules, 1955 be a State Service.