Legal Document View

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
[Cites 0, Cited by 0] [Section 172(8)] [Section 172] [Entire Act]

State of Jharkhand - Subsection

Section 172(8)(a) in Bihar Education Code, 1961

(a)that the cost of temporary establishment shall not be raised beyond the total amount sanctioned for the establishment by the authority which sanctioned its employment;