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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in Bihar School Examination Board Act, 1952

(d)[ "High School"means a school having establishment permission or a recognized school or department of a recognised school imparting instructions in secondary education and recognised as such.] [Substituted by Bihar Act No. 6 of 2011, dated 27.5.2011.]