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 84 in Criminal Court Rules of the High Court of Judicature at Patna 84. Judicial Officers are prohibited from sending by telegraph orders to officers-in-charge of jails for the release of prisoners in their custody.
