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 138] [Entire Act] State of Bihar - Subsection Section 138(2) in Criminal Court Rules of the High Court of Judicature at Patna (2)A note of the fact that the charge has been read out, and explained to the accused, and a note of his plea.
