Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(m) in The Bihar School Examination Board Regulations, 1964

(m)"Private candidate" means a candidate who has pursued a course of study prescribed by the Board privately, or a candidate who has passed the Secondary School Examination of the Board and desires to appear in an optional subject not offered by him in examination which he has passed;