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[Cites 0, Cited by 0] [Section 749] [Entire Act]

State of Jharkhand - Subsection

Section 749(4) in Bihar Education Code, 1961

(4)
(i)On receipt of an application for recognition the Board shall cause a local enquiry to be made by two members of the Board.
(ii)On the completion of the enquiry, the Board shall report to the Director of Public Instruction, Bihar their opinion as to whether the application should be granted with or without modification, or should be refused and shall embody in such report the results of the enquiry made by them.