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 Bihar - Subsection Section 489(vii) in Civil Court Rules of the High Court of Judicature at Patna (vii)The result of the examination of the records of cases decided by Subordinate Judicial Officers (Rule 483 ante).
