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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Intermediate Education Council Act, 1992

(2)The name of the member removed under sub-section (1) shall be published in the Official Gazette by the State Government and the post of the member removed shall fallen vacant with effect from the date of Gazette Notification.