Section 17(5)(a) in Bihar Government Servant's Conduct Rules, 1976

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State of Bihar - Subsection

Section 17(5)(a) in Bihar Government Servant's Conduct Rules, 1976

(a)Lend or borrow or deposit money as a principal or agent, to or with any person or firm or private limited company within the local limits of his authority or with whom he is likely to have official dealings or otherwise place himself under pecuniary obligation to such person or firm or private limited company; or

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State of Bihar - Subsection

Section 17(5)(a) in Bihar Government Servant's Conduct Rules, 1976