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State of Jharkhand - Section
Section 32 in The Bihar Finance Service Rules, 1953
32. Prescribed Acts and Regulations.
- The Acts and Regulations from which questions will be set are noted below :-Laws and Regulations in which the examination will be without Books.Part -1 Criminal and Civil and the Law of Evidence| 1. | Act XLV of 1860 | ... | The Indian Penal Code with special reference to Chapters2, 4, 8, 12 and 11. |
| 2. | Act I of 1872 | ... | The Indian Evidence Act, omitting Chapter VIII and X. |
| 3. | Act V of 1898 | ... | The Code of Criminal Procedure with special reference toChapters 4-9, 13-21 and 24-26. |
| 4. | Act V of 1908 | ... | The Code of Civil Procedure with special reference to- |
| (a) Order 5-Issue and Service of Summons. | |||
| (b) Order 13-Production, Impounding and Return of documents. | |||
| (c) Order 16-Summoning and attendance of witnesses. | |||
| (d) Order 18-Hearing of suits and examination of witnesses,and all amending Acts. |
| 1. | Act I of 1956 | ... | The Indian Companies Act. |
| 2. | Act XI of 1922 | ... | The Income-tax Act. |
| 3. | Act III of 1930 | ... | The Indian Sale of Goods Act. |
| 4. | Act IX of 1932 | ... | The Indian Partnership Act. |
| 5. | Bihar Act VIII of 1939 | ... | The Bihar Motor Spirit (Taxation on Sales) Act, and the rulesframed thereunder. |
| 6. | Bihar Act XIX of 1959 | ... | The Bihar Sales Tax Act, and the Rules framed thereunder. |
| 7. | Bihar Act XXXII of 1948 | ... | The Bihar Agricultural Income-tax Act and the Rules framedthereunder. |
| 8. | Bihar Act XXXV of 1948 | ... | The Bihar Entertainment Tax Act, and the Rules framedthereunder. |
| 9. | Bihar Act XXXVI of 1948 | ... | The Bihar Electricity Duly Act, and the Rules framedthereunder. |
| 10. | Bihar Act XVII of 1950 | ... | Part III of the Bihar Finance Act, and the Rules framedthereunder, and all Amending Acts. |