The 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. 
————— 
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F, 
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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 
 

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