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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Jharkhand - Subsection

Section 148(2)(f) in Bihar Education Code, 1961

(f)
(i)Fees shall be levied from all boys in every such schools except in cases where, and to the extent to which, exemptions have been allowed by the State Government. In the case of middle schools the rate of fees shall be that prescribed by the State Government, No fees need be levied from girls.