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 186] [Entire Act] State of Jharkhand - Subsection Section 186(19) in Criminal Court Rules of the High Court of Judicature at Patna (19)to remit the fees chargeable on applications for copies of documents detailed in clauses 4 and 13 supra:* * * * *
