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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(vi) in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019

(vi)Applications submitted before or after the time frame prescribed shall not be considered and for which the Board shall not be liable and the amount of processing fees will be forfeited.