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[Cites 0, Cited by 0] [Section 837(10)] [Section 837] [Entire Act]

State of Jharkhand - Subsection

Section 837(10)(iv) in Bihar Education Code, 1961

(iv)it is a repetition of a previous appeal and is made to the same appellate authority by which such appeal has been decided, and no new facts or circumstances are adduced which afford grounds for a re-consideration of the case:-