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 390] [Entire Act] State of Jharkhand - Subsection Section 390(ii) in Bihar Education Code, 1961 (ii)Grants to High schools should be increased and unaided High schools should be brought on to the aided list only in cases where, after the grant is given, the standard scale of establishment preserved for the time being will be maintained.
