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 270] [Entire Act] State of Jharkhand - Subsection Section 270(d) in Criminal Court Rules of the High Court of Judicature at Patna (d)No refund should be made on account of head (g).
