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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(10) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(10)The State Government shall have powers to relax the conditions of recognition as provided in Rule 7(4) in case of Women's institution and institutions falling in the tribal Sub-Plan area.