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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(7)(ii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(ii)Failure to pass the examination within one year of appointment at or after the publication of these Rules in the Bihar Gazette, will, subject to any special orders of the Government to the contrary, entail stoppage of increments: