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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in The Bihar Intermediate Education Council Act, 1992

(2)Rules framed under sub-section (1) will not come into effect until they are approved by the State Government:Provided that immediately after the enforcement of the Act the first Rule may be made by the State Government.