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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(1)(i) in Bihar and Orissa Excise Rules, 1919

(i)"educational institution" means any pre-primary, primary or secondary school, managed or recognised by any local authority of the State Government or the Central Government or any College affiliated to any University established by law, but does not include any private coaching institution;