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 79] [Entire Act] State of Jharkhand - Subsection Section 79(36) in Bihar Education Code, 1961 (36)to sanction the transfer of the headquarters of a Sub-inspector of schools except in cases where a residence and office for the Sub-inspector have already been built or sanctioned by Government;
