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 857] [Entire Act] State of Jharkhand - Subsection Section 857(b) in Bihar Education Code, 1961 (b)house-rent allowance admissible at the new station on the basis of the pay drawn as at (i) or (ii) or (iii) or (iv) above, as the case may be.
