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 349] [Entire Act] State of Jharkhand - Subsection Section 349(vi) in Bihar Education Code, 1961 (vi)The Headmaster/Principal shall draw up rules with the approval of the committee to regulate the dates on which the fees should be paid and the fines for delay in payment subject to Article 315 of this chapter.
