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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994

(1)All students admitted to the Intermediate Courses shall be required to enlist themselves with the Council:Provided the student otherwise qualified for admission to Intermediate classes, but not admitted to an institution, may enlist himself with the Council as private candidate.