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] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(7) in The Bihar Home Guards Rules, 1953 (7)[ All provisions related to reservation issued by Government of Bihar will be applicable to the fresh nomination of Bihar Home Guards.] [Added by Bihar Notification No. L/H.G.-16-01/2017-5873, dated 30.6.2017 (w.e.f. 30.7.1953).]
