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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(d) in The Bihar School Examination Board Regulations, 1964

(d)that the examination fee up to the extent payable by him under this regulation has been remitted to the Secretary or that he is exempted from payment of examination fees under clause 14(i).