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 10] [Entire Act] State of Bihar - Subsection Section 10(c) in The Bihar Intermediate Education Council Act, 1992 (c)if he -(i)has been declared insane by a judgement of Court of Law;(ii)is insolvent;(iii)has been convicted by a Court of Law for the offence of moral turpitude.
