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 259] [Entire Act] State of Jharkhand - Subsection Section 259(2) in Bihar Education Code, 1961 (2)Admission after the date fixed should be allowed only in the case of pupils who have transfer certificate with them or who have by private study reached the stage of progress of justifying their admission in a particular class.
