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 30 in The Bihar Finance Service Rules, 1953 30. Examination with and without books. - There will be four sets of question papers in the examination in Law, viz. in each part to be answered with and another without the aid of books.
