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 507 in Bihar Education Code, 1961 507. Residence of Students. - Every student, not living with his parents, or a guardian, approved by the Headmaster/Principal, must reside either in a hostel, or mess recognised by the Headmaster/Principal.(Government Order no. 2306-E., dated the 13th December 1944.)
