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 67 in Patna High Court Rules, 1916 67. All applications for bail, cancellation of bail and transfer of cases and petition under Section 96 and 482, Cr. RC. and all other petitions to the High Court not provided in these Rules shall be registered as "Criminal Miscellaneous".
