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 46] [Entire Act] State of Bihar - Subsection Section 46(iii) in Patna High Court Rules, 1916 (iii)the evidence, oral or documentary, which may have been taken put in with reference to the application or proceeding and which necessary for decision of the appeal;
