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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Jharkhand - Subsection

Section 1(iv) in Bihar Education Code, 1961

(iv)"A recognised institution" means a college or Mahavidaylaya, Madrasa, or school or any other institution in which the courses of study followed are those that are prescribed or recognised by the Department of Education, by any of the Universities, the Sanskrit Vishvavidyalaya, the Board of Secondary Education, the Madrasa Examination Board, the Board of Sanskrit Education, or any other Board duly constituted either by law or Government order and which satisfies one or more of these authorities as the case may be, that it attains to a reasonable standard of efficiency and that it is open to inspection and its pupils are ordinarily eligible for admission to public examinations, tests and assessments held by the Department, or any of the authorities named above, or by any other agency set up by Government from time to time.