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 315] [Entire Act] State of Jharkhand - Subsection Section 315(iv) in Bihar Education Code, 1961 (iv)Headmasters/Principals have discretion to remit default fines in very special cases for reasons to be recorded in writing in each case, provided that in any such case the fees due are paid before the end of the month.
