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[Cites 0, Cited by 0] [Section 426A] [Entire Act]

State of Bihar - Subsection

Section 426A(f) in Bihar Financial Rules, 1950

(f)If the copyist and typist goes away to some other place, or give up his work as copyist and typist in the particular Court, he may transfer the typewriting machine to another copyist and typist for which order in writing of sanctioning authority shall have to be obtained.