Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 18 in The Bihar Forest Service Rules, 1953 18. From the marks assigned to candidates in each subject such deduction may be made as the Commission may consider necessary to ensure that no credit is allowed for merely superficial knowledge.
