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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(a) in The Bihar School Examination Board Regulations, 1964

(a)A candidate may after his application for admission to the Board's examination has been forwarded but at least one month before the commencement of examination, apply to the Secretary through the Headmaster or Principal concerned for changing his name stating the reason therein. All such application must be accompanied by a fee of Rs. 25/- and an affidavit signed by a First Class Magistrate with a Court Seal.