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] [Entire Act] State of Bihar - Section Section 28 in The Bihar Finance Service Rules, 1953 28. Examination in Law. - subject to the provision of clause (a) of Rule 24, every member of the Sen/ice shall be required to pass the examination in law by both standards.
