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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(vii) in Patna High Court Rules, 1916

(vii)[ to pass orders of suspension, initiation of departmental proceedings against members of the Superior Judicial Service and Subordinate Judicial Service, and consequential orders in the said proceedings other than that of dismissal from service;] [Substituted by C.S. No. 50 dated, 08.10.1982.]