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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(g) in The Bihar and Orissa Local Self-Government Act, 1885

(g)the duties, appointment, [leave, allowance and punishment (including suspension and removal)] [Substituted for the words 'leave, suspension and removal', by Bengal Act 5 of 1908.] of the officers and servants of the Board; and