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 104] [Entire Act] State of Bihar - Subsection Section 104(4) in Civil Court Rules of the High Court of Judicature at Patna (4)[ The last para of judgment shall state in precise term the relief which has been granted by such judgment.
