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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(7) in The Bihar Khadi and Village Industries Act, 1956

(7)[ The term of the office and the terms and conditions of service the Financial Advisor and Chief Accounts Officer to the Board shall be such as may be prescribed] [Added by Bihar Act No. 2 of 1964.].