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

State of Bihar - Subsection

Section 1(2) in The Bihar Jail Service Rules, 1953

(2)They shall have effect from the date of this Notification:Provided that nothing in these Rules shall be construed as an affecting or invalidating any appointments hereinbefore made or orders issued in connection therewith.