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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Jharkhand - Subsection

Section 171(3) in Bihar Education Code, 1961

(3)To consider, examine and initiate projects for the improvement of the college (no building project should be submitted to the Director before it has been approved by the Governing Body nor should work be commenced in connection with any project) before the plans have been passed by that body.