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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(2)(iii) in Medical Attendance Rules

(iii)who, not being a person appointed as aforesaid or holding a post reserved as aforesaid, holds for the time being a Civil post under the Crown in India and is, or was when he was first appointed to such a post-