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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in The Bihar Local Self-Government (Amending and Validating) Act, 1954

(2)All sums granted to the District Board by the State Government before the 27th January, 1954, for purposes of education other than that referred to in subsection (1), and remaining unspent on that date shall be credited to the District Education Fund.