Legal Document View

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
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3)(a) in The Bihar School Examination Board Act, 1952

(a)[ to recommend to the State Government through the Board and the Bihar Board of Secondary Education the courses of study taught at the secondary stage in High Schools in their respective subjects;] [Substituted by Act 27 of 1976 and again substituted by Act 29 of 1976.]