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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(2)(c) in Bihar School Examination Board Act, 1952 (c)shall admit candidates to its examination and may disqualify any candidates for presenting themselves for such examination for any reason which the Board considers to be adequate;