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 174] [Entire Act] State of Jharkhand - Subsection Section 174(iii) in Bihar Education Code, 1961 (iii)When the Principal proposes to attend or to depute his representative under paragraph (i) to attend any lecture or class, he should give notice of his intention to the member of the staff concerned.
