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 29] [Entire Act] State of Jharkhand - Section Section 15 in The Jharkhand Education Tribunal Act, 2005 15. Appeal. - Appeal against the order/directions/judgements passed by the Tribunal will be before the Jharkhand High Court.
