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[Cites 0, Cited by 0] [Section 427(4)] [Section 427] [Entire Act]

State of Jharkhand - Subsection

Section 427(4)(iv) in Bihar Education Code, 1961

(iv)If the premises are used for more than 24 hours some rental should be charged at reasonable rate to be fixed by the authorities granting permission. The income from the rent should be deposited into the poor boys' funds or some other fund of the institution which can be used on a similar object.