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[Cites 0, Cited by 0] [Section 452] [Entire Act]

State of Jharkhand - Subsection

Section 452(9) in Bihar Education Code, 1961

(9)The clothing worn by the boys during drill should not be such as to hamper the free movement of the limbs. Every practicable facility should be afforded to boys to change their garments if these become wet with perspiration during drill. It is dangerous to health and altogether undesirable that the boys should sit in class in damp clothes.