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 38] [Entire Act] State of Puducherry - Subsection Section 38(3) in Puducherry School Education Act, 1987 (3)The appellate authority may, pending the exercise of its power, pass such interlocutory orders as it deems fit.
