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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(6)(iv) in Bihar Warder Cadre Rules, 2014

(iv)Fourth stage- A medical test shall be conducted by a Medical Board constituted under prescribed provisions after receiving the list of qualified candidates from the Examination Agency. It will be mandatory for candidates to be found fit in medical examination for appointment.