Section 4(3)(e) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

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State of Bihar - Subsection

Section 4(3)(e) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(e)The institution has obtained, or it may obtain within six months, 7 acres of land in two plots (not more than 500 m. apart) in rural area and 3.50 acres of land in one plot in urban area (having a population of at least 1.00 lac).

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State of Bihar - Subsection

Section 4(3)(e) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994