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 240] [Entire Act] State of Bihar - Subsection Section 240(a) in Criminal Court Rules of the High Court of Judicature at Patna (a)The condition of the Record-room, which must be ascertained by careful personal enquiry, and not from the mere report of the Record-keeper.
