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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in Bihar Judicial Officer's Conduct Rules, 2017

(2)On occasion, such as weddings, anniversaries, funerals and religious functions, when the making of gift in conformity with the prevailing religious or social practice, a Judicial Officer may accept gift from his near relative but he shall make a report to the High Court if the value of any such gift exceeds Rs. 20000.