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 86 in Civil Court Rules of the High Court of Judicature at Patna 86. Processes made over to the Nazir for service must be returned to the issuing Court as soon as possible after return and at least one day before the date fixed.
