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 1] [Entire Act] State of Jharkhand - Section Section 22 in Bihar Control of Crimes Rules, 1978 22. A warrant of commitment referred to in clause (b) of sub-section (2) of section 7, if a person who is already in prison shall be in Form VIII.
