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 296 in Bihar Education Code, 1961 296. Provisional Admission. - No student may be provisionally admitted to any school without the sanction of the District Education Officer.(R. & O. Page 317 XVII.)
