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 19] [Entire Act] State of Jharkhand - Subsection Section 19(d) in The Bihar School Examination Board Regulations, 1964 (d)no application of refund shall be entertained after the expiry of six months from the date of the commencement of the examination concerned.
