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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(iv) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(iv)"Minority school" means the school governed by the linguistic or religious community defined under clause (1) of Article 31 of the Indian Constitution and is getting grants from the government;