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 867] [Entire Act] State of Jharkhand - Subsection Section 867(11) in Bihar Education Code, 1961 (11)Time spent in attending a Camp of Exercise is treated as time spent on duty, not as casual leave.(Government Circular no. 5-P., dated the 16th February, 1917.)
