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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Judicial Officer's Conduct Rules, 2017

(3)If a member of the family of Judicial Officer accepts any employment referred to above even after High Court have refused permission, the Judicial Officer shall make a report to that effect to the High Court and shall also intimate whether he has had any official dealings with that undertaking.