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 867] [Entire Act] State of Jharkhand - Subsection Section 867(12) in Bihar Education Code, 1961 (12)When an officer is granted permission to leave India, the Director should be informed in due course of the actual date of his departure from, and his return to, headquarters.(D. P. I.'s Circular no. 10, dated the 4th February, 1915.)
