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[Cites 0, Cited by 0] [Section 951(11)] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(11)(iv) in Bihar Education Code, 1961

(iv)If the income of any "aided" institution exceeds the expenditure, the excess should be deducted in the first instance from the head "other sources". If the income from those sources is shown as nil, and there is still an excess, the figures for fees should be reduced so as to make the income and expenditure balanced. The actual receipts from Government, District Board, or Municipal Board's funds should be shown in full.