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 246] [Entire Act] State of Jharkhand - Subsection Section 246(a) in Bihar Education Code, 1961 (a)in cases where the guardians of the pupils are partly to blame, e.g. in cases of late attendance. It is within the power of guardians to see that their wards leave home in proper time;
