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 315 in Civil Court Rules of the High Court of Judicature at Patna 315. The inspection of records by pleaders shall be allowed only on days on which the Court is open, and during such office hours as the Judge-in-Charge may prescribe.
