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State of Bihar - Section

Section 121 in Bihar Board's Miscellaneous Rules, 1958

121. Typewriter and its use.

- Every typewriter must be in the charge of a particular clerk, and when anyone other than such clerk uses the machine, the latter must take from the former an acknowledgement that he takes over the machine in good order, and must, on taking the machine back, satisfy himself that it is in proper order, if it is not, report the fact at once to the head of his department.