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 53] [Entire Act] State of Jharkhand - Subsection Section 53(c) in The Bihar School Examination Board Regulations, 1964 (c)An oral enquiry should be held, in respect of cases involving the penalty of reduction, removal or dismissal from service; and
