LexThe Bihar Combined Entrance Competitive Examination (Amendment) Act, 2013
Bihar · state statute
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[Bihar Act 8,2013]
The Bihar Combined Entrance Competitive Examination (Amendment) Act, 2013
AN
ACT
To amend the Bihar Combined Entrance Competitive E xamination Act 1995 (Bihar
Act 15, 1995)
Be it enacted by the Legislature of the State of Bi har in the Sixty Fourth year of the
Republic of India as follows:-
1. Short Title, Extent and Commencement.— (1)This Act may be called The Bihar
Combined Entrance Competitive Examination (Amendment) Act, 2013.
(2) It shall extend to the whole of State of Bihar.
(3) It shall come into force with immediate effect.
3 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 24 /uni092E/uni0908 2013
2. Amendment in Section 3 of the Bihar Act 15, 1995 .—The following proviso shall
be added after section 3(1) of the Bihar Combined E ntrance Competitive
Examination Act, 1995:-
"Provided that in special circumstances, the Stat e Government may take
decision to take separate examination from the Comb ined Entrance Competitive
Examination for entry to the first year of graduate level of a particular course."
By order of the Governor of Bihar,
VINOD KUMAR SINHA,
Secretary to the Government.
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/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 412-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in