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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(iii) in The Bihar School Examination Board Regulations, 1964

(iii)Examination fee once paid cannot be adjusted against any fee or dues payable to the Board by the same person or any other person but may be refunded or adjusted in the circumstances and to the extent mentioned below:-