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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(vi) in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019

(vi)Fees. - The institution/college shall charge only such fees as prescribed by the affiliating body/State Government in accordance with provision of National council for Teacher Education (Guidelines for regulation of tuition fees and other fees chargeable by unaided teacher education institutions) Regulation, 2002 as amended from time to time and not charge donation, capitation fees etc. from the students.