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

State of Bihar - Subsection

Section 4(h) in The Bihar Civil Court Staff (Class III and Class IV) (Amendment) Rules, 2001

(h)After holding viva-voce the select list will be prepared on the basis of marks obtained by the candidates in the written test and the viva-voce. There will be no qualifying marks for the viva-voce.