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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(10) in The Bihar Civil Court Staff (Class III and Class IV) Rules, 2009

(10)As soon as the examination is oyer, the answer books of the candidates shall be sealed and in order to maintain absolute confidentiality regarding evaluation the office of the Co-ordination Committee before sending the answer books to Examiners or the professional management group to whom the conduct of examination has been entrusted, use the process of coding the answer books of the candidates as directed in the Circulars issued by the High Court in the past or as may be directed by the High Court in future.