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 172] [Entire Act] State of Jharkhand - Subsection Section 172(10) in Bihar Education Code, 1961 (10)To sanction expenditure up to a limit of Rs, 250 on petty construction and repairs.(D. of P. item no. 55.)
