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 238] [Entire Act] State of Jharkhand - Subsection Section 238(2) in Bihar Education Code, 1961 (2)District Education Officer should see that the power of giving corporal punishment is not abused.
