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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Jharkhand - Subsection

Section 266(ii) in Bihar Education Code, 1961

(ii)It is open to the Regional Deputy Director of Education to revise an entry of age at any time in cases of obvious mistake or mis-statement. No such revision shall be made except after careful inquiry as to the exact age of the student concerned and notice of the change when made, and the grounds on which it is made, shall be given to his parent or guardian.