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

State of Bihar - Subsection

Section 7(21) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(21)After consideration of the representation if any, of the College and report of inspection or enquiry, if any, the Council may, take such decision as it may deem proper.