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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(16)(viii) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998

(viii)The Appointment Committee shall get the written examination conducted, including evaluation of answer papers done by any reputed professional management group or agency, who hold normally recruitment tests for public or private sector organisation.