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 615] [Entire Act] State of Jharkhand - Subsection Section 615(3) in Bihar Education Code, 1961 (3)Officers intending to use a Circuit House should give notice in advance to the District Magistrate and should ascertain from him that accommodation will be available.
