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 246] [Entire Act] State of Jharkhand - Subsection Section 246(c) in Bihar Education Code, 1961 (c)in cases where damage has been done ; the fines should then be used to pay the cost, or part of the cost, or repairing the damage.
