Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54A] [Entire Act] State of Bihar - Subsection Section 54A(3) in The Bihar and Orissa Local Self-Government Act, 1885 (3)The District Superintendent of Education appointed under Section 62-A shall operate the District Education Fund in accordance with rules made by the State Government.
