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 217] [Entire Act] State of Bihar - Subsection Section 217(h) in Civil Court Rules of the High Court of Judicature at Patna (h)[ Application under Section 31 (1) of the State Financial Corporations Act, 1951.] [Inserted by C.S. No. 9.]
