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] [Entire Act] State of Bihar - Section Section 84 in Criminal Court Rules of the High Court of Judicature at Patna 84. Judicial Officers are prohibited from sending by telegraph orders to officers in charge of jails for the release of prisoners in their custody.
