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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(2)No proceeding for revision shall be commenced until after
(i)the expiry of the period of limitation for an appeal, or
(ii)the disposal of the appeal, where any such appeal has been preferred.