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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in Bihar Coaching Institute (Control & Regulation) Act, 2010

(4)After the commencement of this Act, any person who desires to establish or run Coaching Institute shall have to apply before the District Magistrate in the prescribed form with registration fee of Rs. 5,000 (Five thousand), along with the following information-
(a)Determination of curriculum-(1) Curriculum for different kinds of academic support and duration for completion of curriculum shall be clarified.