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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Bihar - Subsection

Section 233(d) in Bihar Board's Miscellaneous Rules, 1958

(d)In the case of an inferior servant who is invalided before he has attained 60 years of age, a medical certificate should be furnished as required by Rules 123 and 124 of the Bihar Pension Rules.