Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(3) in Bihar School Examination Board Act, 2019

(3)The sums received on account of Fund of Board shall be kept in any scheduled commercial bank/banks (approved by the Reserve Bank of India) and shall be credited to account to be called the Account of the Bihar School Examination Board.