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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(a) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008

(a)The High Court shall conduct an examination on the subjects of the Code of Civil Procedure and Evidence Act. Only those advocates who have passed an examination conducted by the High Court on the subjects of Code of Civil Procedure and Evidence Act-shall be appointed as Commissioners for recording evidence. They shall be ranked according to the marks secured by them.