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 488] [Entire Act] State of Jharkhand - Subsection Section 488(j) in Bihar Education Code, 1961 (j)Should urgency require that any matter should be disposed of before the Board can meet next, the Secretary in consultation with the President may dispose of it, but he shall report any such case at the next meeting of the Board.
