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 3] [Entire Act] State of Jharkhand - Subsection Section 3(h) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992 (h)"Standing Committee" means the Standing Committee of the High Court constituted under Chapter I of the Patna High Court Rules.
