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 171] [Entire Act] State of Jharkhand - Subsection Section 171(7) in Bihar Education Code, 1961 (7)To decide appeals made by students against orders of punishment passed by the Principal, where the punishment inflicted is expulsion or rustication for a period exceeding one month.(G. O. no. 308-R. P., dated the 13th February 1918.)
