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 171] [Entire Act] State of Jharkhand - Subsection Section 171(9) in Bihar Education Code, 1961 (9)To determine in consultation with the Director the number of students to be allowed on the rolls of the college,(G.O. no. 477-79-E., dated the 20th January 1920.)
