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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Bihar - Subsection

Section 167(b) in Bihar Board's Miscellaneous Rules, 1958

(b)Details of charges. - Each charge must be specific. Charges should be drawn up and separately numbered and should give the date, occasion and nature of the offence committed. A copy of the charges should be given to the officer charged.