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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2)(i) in The Bihar School Examination Board Act, 1952

(i)[ shall take such disciplinary action as it thinks fit against students studying in High Schools for reasons of misconduct;] [Omitted by Act 14 of 1963.]