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 747] [Entire Act] State of Jharkhand - Subsection Section 747(8) in Bihar Education Code, 1961 (8)In the rural areas there should ordinarily be only one State-subsidised Akhara in a village but that there may be more than one such organisation in the town.
