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 303] [Entire Act] State of Bihar - Subsection Section 303(b) in Civil Court Rules of the High Court of Judicature at Patna (b)Records relating to different cases may, if not inconvenient be packed in the same parcel provided such records are separately tied up.
