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 Bihar - Section Section 8 in Bengal, Agra and Assam Civil Courts (Bihar Amendment) Act, 1960 8. Amendment of Section 39 of Act XII of 1887. - In Section 39 of the said Act, after the words "Code of Civil Procedure", the figures "1908" shall be inserted.
