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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(11)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(iii)give a notice within ten days of the order or within such further time as the inquiring authority may allow for the discovery or production of any documents which are in the possession of Government but not mentioned in the list specified in sub-rule (3) of this Rule: