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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997

(1)All notifications issued, orders passed, appointments made or powers exercised by the Chief Justice or the Registrar General prior to the commencement of these Rules shall be deemed to have been issued, passed, made and exercised respectively under the provisions of these Rules.