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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(2) in Bihar Forest Rules

(2)The authority hereinbefore referred to shall be the authority which made the Rule to which the order under appeal relates, or in the case of an appeal relating to a contract of service, the authority which appointed the appellant:Provided that where the Rule or appointment was made by the State Government the appeal shall be to the Governor.