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] [Entire Act] State of Jharkhand - Section Section 36 in The Bihar School Examination Board Regulations, 1964 36. A Board servant may be required to subscribe towards insurance or provident fund in accordance with such rules and regulations as may be prescribed by the Board.
