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 366] [Entire Act] State of Jharkhand - Subsection Section 366(3) in Bihar Education Code, 1961 (3)In the case of high schools, candidates who have failed at the Secondary School Examination whose case is governed by Article 301;(D.P.I's letter no. 1775, dated the 16th February 1935.)
