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 266] [Entire Act] State of Jharkhand - Subsection Section 266(iii) in Bihar Education Code, 1961 (iii)The condition that no application for revision will be admitted after lapse of more than six months from the date of admission should be printed clearly on the copy of the record made over to the parent or guardian.
