Section 46(2)(a) in The Bihar Intermediate Education Council Act, 1992

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State of Bihar - Subsection

Section 46(2)(a) in The Bihar Intermediate Education Council Act, 1992

(a)To acquire by donation, purchase, deed or otherwise such movable or immovable property as may be necessary for the purpose of the Institution and to construct any building or to make any alteration in it or to maintain it for the purposes of the Institution, and

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State of Bihar - Subsection

Section 46(2)(a) in The Bihar Intermediate Education Council Act, 1992