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 28] [Entire Act] State of Bihar - Subsection Section 28(3) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005 (3)An application for revision shall be dealt with in the same manner as if it were an appeal under these Rules.Part-IX Miscellaneous
