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State of Bihar - Section

Section 8 in Departmental Examination of Assistant Public Prosecutors, Bihar Rules, 1986

8. Process of applications.

- From the applications referred to in Rule 7 the Director of Prosecution, Bihar will prepare and send a consolidated statement showing the particulars of the Offices and the subjects which they intend to appear, alongwith their applications, to the Secretary to the Committee latest by the 16th May/16th September, for the first/Second half yearly examination.