Section 16(2)(iii) in The Bihar Home Guards Rules, 1953

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State of Bihar - Subsection

Section 16(2)(iii) in The Bihar Home Guards Rules, 1953

(iii)Proceeding will be regulated by the general orders of State Government laid down from time to time unless special orders, if any, are issued in this respect

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State of Bihar - Subsection

Section 16(2)(iii) in The Bihar Home Guards Rules, 1953