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 Bihar - Section Section 7 in Bihar (Cases Flow Management in High Court) Rules, 2008 7. Before LPA against final orders in Writ Petitions are heard, brief written submissions must be filed by both parties within such time as may be fixed by the Court. Part-VI Second Appeals :
