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 146] [Entire Act] State of Jharkhand - Subsection Section 146(3) in Bihar Education Code, 1961 (3)Each such committee shall in the performance of the duties and in the exercise of the powers delegated to it, be liable to all the obligations imposed by this Act on the Commissioners in respect of such duties and powers.
