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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2) in The Bihar High Schools (Control and Regulation Administration) Act, 1960

(2)The order of the appellate authority under sub-section (1) and, subject to such order, the order of the Board under clause (b) of section 4 or section 5, shall be final.