Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(14) in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964 (14)"School" means a recognised High school, not owned by the State Government, imparting instruction in Secondary or Higher Secondary Education;
