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 42 in Criminal Court Rules of the High Court of Judicature at Patna 42. The Judge shall maintain a Register of sessions cases in Form no. (R) 23. [* * * *] [Deleted by C.S. No. 95, dated 1.5.1985.]. [G.L 3/23.]
