Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(4)(a) in The Bihar Finance Service Rules, 1953

(a)To the Bihar Public Service Commission - A consolidated examination fee of Rs. 55 (rupees fifty-five) [Rs. 13.12.0 (rupees thirteen and annas twelve) in the case of candidates belonging to the Scheduled Castes and the Scheduled Tribes] [Sub-rule (4) Substituted vide No. BFS/A603/57-C.T.-1949-FT. dated 1.2.1958.] when they first submit their application: