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 564] [Entire Act] State of Jharkhand - Subsection Section 564(c) in Bihar Education Code, 1961 (c)On receipt of the plan and estimate for any work, which exceeds the limit of his power of administrative approval, the Director will submit the project, after signature, to Government in the department concerned for administrative approval.
