Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(7) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994 (7)If an application for permission is taken back before spot inspection the fees realised for the purpose shall be returned.Recognition
