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] [Entire Act] State of Jharkhand - Section Section 907 in Bihar Education Code, 1961 907. Hostel caution money. - The caution money realized at Government hostels should be deposited in personal ledger account of the head of the institution in the manner laid down in the preceding article.(D. P. I.'s letter no. 5236, dated the 23rd May, 1935.)
