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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(5)(a) in The Bihar Intermediate Education Council Act, 1992

(a)The Council or the Governing Body of the Institutions, shall, appoint persons in order of merit, from the merit list within a period of three months from the date of receipt of the recommendations under sub-section (4) :