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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1) in The Bihar Intermediate Education Council Act, 1992

(1)Subject to provisions in the Act and Rules and Regulation framed thereunder the Public Service Commission/College Service Commission shall perform the same function as are entrusted to it under Article 320 of the Constitution of India in relation to the services of the State.