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[Cites 0, Cited by 4] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in The Bihar High Schools (Control and Regulation of Administration) Act, 1960

(1)The State Government may, after previous publication and subject to the provisions of articles 29,30 and 337 of the Constitution of India, make rules not inconsistent with this Act for carrying out the purposes of this Act.