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 1] [Entire Act] State of Bihar - Subsection Section 1(5) in Bihar (Cases Flow Management in Subordinate Courts) Rules, 2008 (5)The Judge referred to in clause (4) above may shift a case from one Track to another, depending upon the complexity and other circumstances of the case.
