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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1) in The Bihar High Schools (Control and Regulation Administration) Act, 1960

(1)Any person aggrieved by an order made by the Board under clause (b) of section 4 or under section 5 may, within sixty days of such order, prefer an appeal to the authority appointed in this behalf by the State Government; and the appeal shall be disposed of in the prescribed manner.