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State of Jharkhand - Section

Section 375 in Bihar Education Code, 1961

375. Definition.

- The term "aided school" includes a school which it is proposed to establish if a grant is given. A grant-in-aid may be promised to a school before it actually comes in to existence provided that satisfactory Managing Committee has been formed and that there is reasonable likelihood of continued efficient management.(Government Resolution no. 3268-E., dated the 5th December 1923.)