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 364] [Entire Act] State of Jharkhand - Subsection Section 364(2) in Bihar Education Code, 1961 (2)Subject again to Article 365 below, such a boy may be re-admitted to his original school provided that on re-admission he cannot under the rules be placed in a class higher than that in which he was reading when he left that school.
