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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Bihar - Subsection

Section 166(ii) in Bihar Board's Miscellaneous Rules, 1958

(ii)[ After the enquiry against the person charged has been completed to impose a penalty has arrived at a conclusion with regard to the penalty to be imposed, he shall pass such orders as he deems fit.] [Substituted by S.O. 567 dated 19.4.1989.]