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 786] [Entire Act] State of Jharkhand - Subsection Section 786(ii) in Bihar Education Code, 1961 (ii)The Minister of Education and the Deputy Minister of Education shall be President and Vice-President respectively of the General Council and Chairman and Vice-Chairman of the Executive Board of the Board of Cultural Education.
