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(c) in Civil Court Rules of the High Court of Judicature at Patna (c)Contested and uncontested suits and cases for Probate and Letters of Administration, and for the revocation of the same.
