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 308] [Entire Act] State of Jharkhand - Subsection Section 308(ii) in Bihar Education Code, 1961 (ii)The rates prescribed for Backward Tribes and Scheduled Castes in aided schools are the same as those prescribed for such pupils in Government school. (G.O. no. 3535, dated the 21st May 1949.)
