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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1) in Bihar Employees Insurance Courts Rules, 1952

(1)The Government of Bihar may, with the consent of the Corporation, appoint such ministerial officers and other subordinate staff as may be necessary for the exercise and performance of the powers and duties conferred and imposed a Court by or under the Act.