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 150] [Entire Act] State of Jharkhand - Subsection Section 150(c) in Criminal Court Rules of the High Court of Judicature at Patna (c)File A of Sessions cases other than those mentioned in (a) above, resulting in the conviction of the accused.
