Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 171] [Entire Act] State of Jharkhand - Subsection Section 171(2) in Bihar Education Code, 1961 (2)To control the expenditure of all sums of money which may be allotted by the State Government for the maintenance of the college, subject to such condition as Government may impose.
