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 1] [Entire Act] State of Bihar - Subsection Section 1(c) in Patna High Court Rules, 1916 (c)four judge nominated by the Chief Justice by rotation for a period of two years. [One of them shall be the Judge appointed from Superior Judicial Service.] [Inserted by C. S. No. 97, dated 24.04.1991.]]
