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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Bihar - Subsection

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

(d)Pending construction of its own buildings the institution can temporarily procure building of at least 7 rooms (30' x 20') on rent or otherwise for running the classes and the office.