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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Jharkhand - Subsection

Section 95(2) in The Bihar Primary and Middle Education Rules, 1961

(2)In the case of lower primary scholarship awarded by the District Board and made tenable with the consent of the board in another district, the bills shall be drawn up by the Headmaster of the schools in which the scholarship is held and presented for payment to the District Superintendent of the former district through the District Superintendent of the latter district.