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 68 in Patna High Court Rules, 1916 68. All petitions under Sections 378 (3) and 378 (4), Cr. P.C. shall be filed under Criminal Miscellaneous Jurisdiction but shall be registered separately as "Leave Application" and "Special Leave Application" respectively.
