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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2)(i) in The Bihar Finance Service Rules, 1953

(i)The promotion list shall be prepared by the Departmental Promotion Committee constituted under sub-rule (2) of Rule 20 from amongst the Deputy Commissioners of Commercial Taxes who have put in three years of total and continuous service in the rank of the Deputy Commissioner of Commercial Taxes: