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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(24) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(24)If for any reason, a college is unable to open classes and impart instructions for a consecutive period of three years in any of the subjects the privilege previously granted in such subject shall lapse.Management