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 111] [Entire Act] State of Bihar - Subsection Section 111(19) in Criminal Court Rules of the High Court of Judicature at Patna (19)If the sentence has been remitted in whole, or in part, by the President, or the Governor, a copy of the order of remission.
