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 3] [Entire Act] State of Bihar - Subsection Section 3(iii) in Patna High Court Rules, 1916 (iii)[ (a) to exercise the powers exercisable by the Court under the Code of Criminal Procedure, 1973; [Substituted by C. S. No. 8, dated 18.04.1975.]
