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[Cites 0, Cited by 0] [Section 829] [Entire Act]

State of Jharkhand - Subsection

Section 829(c) in Bihar Education Code, 1961

(c)All or any of the provisions of sub-clause (a) of this article and of the preceding article may, in exceptional cases, for special and sufficient reasons to be recorded in writing, be waived where there is difficulty in observing their requirements and those requirements can be waived without injustice to the person charged.