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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Jharkhand - Subsection

Section 7A(3) in The Bihar School Examination Board Act, 1952

(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, from time to time, issue such general or special directions to the Board as it may think fit. The Board shall comply with the directions in performance of its functions.] [Substituted by Act 27 of 1976.]