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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Bihar School Examination Board Act, 2019

(3)On the expiration of the period of supersession specified in the notification issued under subsection (1), the Government-
(a)may extend the period of supersession for such further period as it may consider necessary; or
(b)may reconstitute the Board as provided in section-4.
Chapter - III Fund of Board