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] [Entire Act] State of Jharkhand - Section Section 538 in Bihar Education Code, 1961 538. Admission to hostels or messes. - No student may be admitted to a school hostel till he has been admitted to the school, and no boarder may be admitted to a private hostel or mess unless he is a student of a recognised institution.
