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State of Bihar - Section

Section 14 in Medical Attendance Rules

14.

Until the commencement of Part II of the Government of India Act, 1935, references in these Rules to the Governor-General shall be construed as references to the Governor-General in Council.
(2)In the discharge of his functions under these Rules the Governor, and after the commencement of Part II of the said Act, the Governor-General, shall exercise his individual Judgement