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State of Jharkhand - Section

Section 546 in Bihar Education Code, 1961

546. Penalty for non-payment.

- The instructions contained in Article 315 of the Code, regarding the dates for the collection of the school fees and the imposition of a default fine of twenty-five Paise in case of late payment should be followed also in collecting hostel dues.(D.P.I.'s letter no. 1015, dated the 30th January, 1932.)