Section 10(1)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

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State of Bihar - Subsection

Section 10(1)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(iii)the rate of dearness allowance will be based on the rates increased or, the reduced amount, as the case may be, of subsistence allowance admissible under sub-clause (i) or sub-clause (ii) of this Rule :

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State of Bihar - Subsection

Section 10(1)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005