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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(3) in Bihar Forest Rules

(3)Every person appointed by the Secretary of State in Council shall be entitled to appeal to the Secretary of State in Council against an order of any subordinate authority terminating his employment or giving notice of such termination otherwise than on his reaching the age of superannuation.