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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Jharkhand - Subsection

Section 129(xi) in Bihar Education Code, 1961

(xi)in the case of pupils leaving the State of Bihar or a school in another State, to note on behalf of the Deputy Directress (Girls') Education, Bihar, that there is no objection to the pupils' migration. Doubtful certificates should be sent to the Deputy Directress for countersignature;