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 219 in Bihar Education Code, 1961 219. Residence of pupils. - Pupils must reside (i) with their parents or an authorised guardian, or (ii) in a hostel or mess approved by the Department.(R. and O. page 554, paragraph 2.)
