Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 837(10)] [Section 837] [Entire Act]

State of Jharkhand - Subsection

Section 837(10)(iii) in Bihar Education Code, 1961

(iii)it is not preferred within six months after the date on which the appellant was informed of the order appealed against and no reasonable cause is shown for the delay; or