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 838 in Bihar Education Code, 1961 838. Points to be dealt with in disposing of an Appeal. - An appellate authority should ordinarily deal with those points only that are raised or pressed in the appeal.(Board's Rules, Article 173.)
