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(2) in The Bihar Animal Husbandry and Fisheries (Fisheries) Service Recruitment Rules, 1993 (2)A person who is a convict or mentally unsound or declared bankrupt shall not be eligible for appointment to the service.
