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 315] [Entire Act] State of Jharkhand - Subsection Section 315(iii) in Bihar Education Code, 1961 (iii)Work must on no account be suspended on fee collection days. Pupils not actually engaged in paying should be employed on written work while the fees are being collected.
