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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Bihar - Subsection

Section 10A(2)(b) in Bihar School Examination Board Act, 1952

(b)All the powers and duties to be exercised or performed by or on behalf of the Board by or under the provisions of the Act during the period of supersession shall be exercised or performed by such persons as the State Government directs; and