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 128] [Entire Act] State of Jharkhand - Subsection Section 128(xiv) in Bihar Education Code, 1961 (xiv)to condone break of study in the case of Secondary School candidates from their schools without report to the District Education Officer;
