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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Bihar - Subsection

Section 53A(4) in The Bihar Intermediate Education Council Act, 1992

(4)On expiration of the period of one year specified in the Notification issued under sub-section (1) of this Section or prior to the said period, the state Government may reconstitute the Council. After that all powers and functions and all properties vested in the State Government under sub-section (2) of this Section shall vest in the Council again.]