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[Cites 0, Cited by 0] [Section 298] [Entire Act]

State of Bihar - Subsection

Section 298(b) in Bihar Board's Miscellaneous Rules, 1958

(b)One orderly peon is allowed to any Joint Magistrate, not being the senior or only Joint Magistrate, or where there is no Joint Magistrate, the Assistant Magistrate not being the senior or only Assistant Magistrate.