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[Cites 0, Cited by 0] [Section 749(4)] [Section 749] [Entire Act]

State of Jharkhand - Subsection

Section 749(4)(ii) in Bihar Education Code, 1961

(ii)On the completion of the enquiry, the Board shall report to the Director of Public Instruction, Bihar their opinion as to whether the application should be granted with or without modification, or should be refused and shall embody in such report the results of the enquiry made by them.