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

State of Bihar - Subsection

Section 7A(2) in Bihar School Examination Board Act, 1952

(2)The State Government may, after considering the report and recommendation, if any, of the Committee, issue such directions of the Board as it may think fit, and the Board shall comply with the directions.] [Substituted by Bihar Act No. 6 of 2011, dated 27.5.2011.]