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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(10) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(10)In respect of matters relating to election not expressly provided in the Act or the Rules, the Chairman of the Council may give directions consistent with the Act and the Rules.