Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act] State of Jharkhand - Subsection Section 10A(3)(b) in The Bihar School Examination Board Act, 1952 (b)may reconstitute the Board as provided in Section 4 and Section 4A.]