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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 5 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986 5. Liability of the Assistant Public Prosecutors. - Assistant Public Prosecutors are required to pass the Departmental Examination specified in Rule 4 by higher standard.
