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 172(11)] [Section 172] [Entire Act] State of Jharkhand - Subsection Section 172(11)(a) in Bihar Education Code, 1961 (a)no re-appropriation shall be made to either of the following secondary units-(i)Purchase of books and periodicals including library charges.(ii)Purchase of apparatus and instruments,