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 78] [Entire Act] State of Jharkhand - Subsection Section 78(ii) in The Bihar Primary and Middle Education Rules, 1961 (ii)Except with the prior approval of the Director, any expenditure incurred previously on school buildings, shall not be taken into consideration in making any grant.
