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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar Local Self-Government (Amending and Validating) Act, 1954

(3)The Chairman shall furnish a detailed account of the unspent balance of all sums granted by the State Government for purposes of education before the 27th January, 1954, in accordance with such rules as may be made by the State Government in this behalf.