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State of Bihar - Section

Section 3 in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001

3. Amendment of Rule 4 of the Rules, 1998.

- The words and figures "Category 6 (a) Driver of Staff cars" shall be deleted, and under heading "Class IV employee" after "(f) Daftary", "(g) Driver of Staff cars" shall be added.