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 528 in Bihar Education Code, 1961 528. Penalty for not complying with the rules. - Students not living under one of these conditions will be liable to be called upon to withdraw from the school, and the cause of such withdrawal will be notified in the transfer certificate given to the student.
