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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(6)(a) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(a)An order of suspension made or deemed to have been made under this Rule shall continue to remain in force until it is modified or revoked by the authority competent.