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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(22) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(22)When a decision is made depriving a College either in whole or in part, of its privileges, the ground of such decision shall be stated. The decision of the Council shall be communicated to the College immediately.