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State of Bihar - Section

Section 11 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963

11.

A probationer should be given as much experience as possible of judicial (civil and criminal) and revenue work and also of the management and control of an office. He should also master the books, which are set for examination and should study closely the leading legal works, the cases and the authorised law reports.