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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(4) in The Bihar Intermediate Education Council Act, 1992

(4)Where the recognition of any Intermediate (+2) College is withdrawn and its name is removed from the register of the Council, the certificate of registration given to the authority in-charge of the management shall be deemed to be cancelled The Council shall notify the cancellation of recognition certificate in Official Gazette and according to necessity, in the newspaper.