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 146] [Entire Act] State of Jharkhand - Subsection Section 146(4) in Bihar Education Code, 1961 (4)All the proceedings of any such committee shall be subject to confirmation by the Commissioners at a meeting, unless the Commissioners at a meeting in delegating such powers and duties direct that its decision shall be final.
