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 111] [Entire Act] State of Bihar - Subsection Section 111(14A) in Criminal Court Rules of the High Court of Judicature at Patna (14A)[ Written Memorandum of argument, if any, submitted under Section 314 of the Code of Criminal Procedure.] [Inserted by C.S. No. 49.]
