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 7 in Bihar State Engineering and Pharmacy Educational Institution (Regulation and Control) Act, 1982 7. Minimum qualification prescribed for admission to various courses, age restriction and relief in age to Scheduled Caste or Scheduled Tribe candidates.
