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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Police Sub-ordinate Services Commission Act, 2016

(2)if any doubt arises in respect of interpretation of any provisions of the Act within one year after the commencement of this Act, the State Government may remove the same by notification in consultation with the law department.