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 3] [Entire Act] State of Jharkhand - Subsection Section 3(iv) in The Bihar Primary and Middle Education Rules, 1961 (iv)appears, for any other reason, to the authority empowered to grant recognition, to be conducted in a manner not conductive to the interest of education.
