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 951(11)] [Section 951] [Entire Act]

State of Jharkhand - Subsection

Section 951(11)(vii) in Bihar Education Code, 1961

(vii)Fractions of a rupee should be omitted if it is less than 50 Paise, if 50 Paise or more they should be counted as a rupee.