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 245] [Entire Act] State of Jharkhand - Subsection Section 245(a) in Bihar Education Code, 1961 (a)in the cases of grave offences which are not serious enough to merit expulsion. Instances of such grave offences are insubordination, lying, cheating, bearing false tales about others, making false excuses, serious breaches of school discipline;
