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 270] [Entire Act] State of Jharkhand - Subsection Section 270(b) in Criminal Court Rules of the High Court of Judicature at Patna (b)In the District Magistrate's Court repayment under any of the heads of rule 267 except (h) should be made only through the Treasury.
