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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(c) in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

(c)There shall be another paper without books on the Procedural Law and Law of Evidence. - The paper shall be of three hours' duration and shall carry 100 marks. A probationer securing 60 marks or above will be declared to have passed the paper.