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 21A in Bihar Public Service Commission (Conditions of Service) Regulations, 1960 21A. [ [Inserted Vide Notification No. 111/PSC - 202/60A - 10967, dated 16.8.1961] A House building advance and an advance for the purchase of Motor Car to a member will be regulated by appropriate Rules in force applicable to Govt, servants drawing comparable emoluments].,
