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[Cites 0, Cited by 1] [Section 2(6)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(6)(b) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003

(b)After having completed the procedure contained in clause (a) of sub-section (6) if the reservation percentage of any reserved category is not exhausted then candidates belonging to unreserved category shall he admitted against such vacancy on duly declared it deserved through the administrative deptt. during the session by the Administrative Department for the said session.