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 355] [Entire Act] State of Jharkhand - Subsection Section 355(iii) in Bihar Education Code, 1961 (iii)The Secretary shall make all payments except from the allotments which the Headmaster/Principal is authorised to spend vide articles 349(viii) and shall sign receipts, other than receipts for fees and fines, on behalf of the committee.
