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 489] [Entire Act] State of Jharkhand - Subsection Section 489(viii) in Civil Court Rules of the High Court of Judicature at Patna (viii)The number of cases reported during the year to the Collector under Section 58(4) of the Bihar Tenancy Act and the Judge's observations thereon.
