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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar School Examination Board Act, 1952

(2)The Board shall have power to acquire and hold property, both movable, and immovable, and subject to the provisions of this Act and the rules made thereunder, to transfer any property held by it and contract to do all other things necessary for the purposes of this Act.