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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(iv) in The Bihar Finance Service Rules, 1953

(iv)[ an officer of the Junior Branch of the Bihar Finance Service (whether confirmed or on probation) shall also be eligible to avail the facility mentioned in proviso (iii) above.] [Inserted vide G.S.R. 134 dated 28.12.1971, published in Bihar Gazette (Extraordinary) dated 30.12.1971.]