Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(b) in The Bihar Finance Service Rules, 1953

(b)the Governor may, in any special case, extend the period of the probation by such further period as he may deem fit.