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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(ix) in The Bihar School Examination Board Regulations, 1964

(ix)Such schools whose period of recognition has expired or whose recognition is under consideration or where there are students in class XI in anticipation of recognition will have to get their students registered in accordance with clauses (ii), (iii), (vi) and (viii).