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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2) in Bihar Documents Writers' Licensing Rules, 1968

(2)The licensing authority may grant a licence under these rules to any person who is in the profession for the last 10 years, on the date of coming into force of these rules, without requiring him to sit in the test examination, provided his character and conduct have been satisfactory throughout the period he has been in the profession. Exemption from the written test shall be available only for six months from the date of coming into force of these rules.