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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(ii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(ii)Officers appointed to the service by transfer from other services or posts under clause (c) of Rule 4 rank inter se in the order in which their names are arranged by the Commission; and