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 4A] [Entire Act] State of Jharkhand - Subsection Section 4A(2) in The Bihar School Examination Board Act, 1952 (2)The pay, allowance and other conditions of service of the Chairman shall be such as may be determined by the State Government.
