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 74 in The Bihar School Examination Board Regulations, 1964 74. Payment in cases of dismissal, removal, or suspension. - A Board servant under suspension is entitled to substitutions grant as prescribed by the State Governments from time to time.
