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

State of Bihar - Subsection

Section 2(v) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013

(v)"Aided/established/recognised secondary and higher secondary school" means the school which is getting government grant and is governed by a management committee/governing body, Adhoc committee/ trust / body corporate.