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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Private Educational Institution (Taking Over) Act, 1987

(2)The State Government may from time to time by a notified order amend the Schedule by the inclusion of any Institution and the same shall stand vested and transferred to in the State Government with effect from the date mentioned in the notification.