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 173] [Entire Act] State of Jharkhand - Subsection Section 173(6) in Bihar Education Code, 1961 (6)No marginal or other notes or markings shall be made in library books. Breach of this rule shall be punished by fine at the discretion of the Principal.
