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[Cites 0, Cited by 16] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(m) in Patna University Act, 1976

(m)"registered graduate" means a graduate of the University who has received a degree of the University and whose name has been entered, in the register of registered graduates maintained under the provisions of this Act on payment of a registration fee of rupees ten to the University. It also includes a graduate of the Patna University established and incorporated under the Patna University Act, 1917 (Bihar Act XVI of 1917) or the Patna University Act, 1961 (Bihar Act no. Ill of 1962) who has made a proper application together with a fee of rupees ten for being registered as a registered graduate of the University: