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] [Entire Act] State of Jharkhand - Section Section 830 in Bihar Education Code, 1961 830. Preparation of the record. - The record is to be prepared as the case is gone into; it is not to be written by a clerk after the case has been decided.(Board's Rules, Article 167 (c).)
