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State of Bihar - Section

Section 23 in The Bihar Civil Service (Judicial Branch) (Recruitment) Rules, 1955

23.

A consolidated result of the examination will be prepared by the Commission and a copy of the marks obtained both at the written and the viva voce tests, as well as copy of the printed table of the consolidated results, shall be supplied individually to each candidate, soon after the results are complied and the list referred to in Rule 19 is submitted to the Governor.