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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(2)No student shall be admitted to the Intermediate Course of any institution unless he has passed the Secondary School Examination held by the Bihar Secondary School Examination Board or its equivalent recognised by the State Government or the Central Government.