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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4)(ii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(ii)Benefit of relevant leave Rules of the Bihar Service Code may also be allowed to Insurance Medical Officers after completion of one year of service to prosecute higher studies at their own cost.