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 595] [Entire Act] State of Jharkhand - Subsection Section 595(1) in Bihar Education Code, 1961 (1)A formal written application must be made to the Inspector in all cases, even though negotiations commence informally or verbally. The application must state with sufficient precision what is required, but need not be in any particular form.
