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 Jharkhand - Section Section 184 in Civil Court Rules of the High Court of Judicature at Patna 184. The provisions of rules 178, 179 and 180 shall, as far as they may be applicable, apply to the memorandum of cross-objection. [G.L. 3/26- H.C.]
