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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

State of Bihar - Subsection

Section 54A(2) in The Bihar and Orissa Local Self-Government Act, 1885

(2)Subject to the provision contained in sub-section (3), the District Education Fund shall be vested in the District Board, and the balance standing to the credit of the Fund shall be kept in such custody as the State Government may from time to time, direct.