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 697] [Entire Act] State of Jharkhand - Subsection Section 697(b) in Bihar Education Code, 1961 (b)Subject to such conditions and restrictions as may be prescribed, the Board may grant recognition to schools imparting instruction in Secondary or Higher Secondary education and suspend or withdraw such recognition.