Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(1) in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988 (1)The Education Secretary shall be deemed to have taken charge of the institution which stands vested in the State Government under the provisions of this Act.
