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 7] [Entire Act] State of Bihar - Subsection Section 7(9) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994 (9)Copies of deeds, in favour of the Institution with respect to movable and immovable property shall be appended to the application for recognition.
