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[Cites 0, Cited by 0] [Section 596(2)] [Section 596] [Entire Act]

State of Jharkhand - Subsection

Section 596(2)(a) in Bihar Education Code, 1961

(a)Save as the State Government may permit, no building towards the erection, purchase, improvement or repair of which a grant has been made by Government, shall be used for any other than educational purposes, prior to the lapse of a period of 20 years from the date on which the grant is paid.