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 833] [Entire Act] State of Jharkhand - Subsection Section 833(a) in Bihar Education Code, 1961 (a)where the person concerned has been judicially convicted of a criminal offence and is dismissed or otherwise punished solely with regard to the finding of the court; or
