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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(i) in The Darbhanga Improvement Act, 1934

(i)in the case of a salaried servant of Government, if his continuance in office is, in the opinion of the [State] [Substituted by the Adaptation of Laws Order.] Government, unnecessary or undesirable: