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 143 in Civil Court Rules of the High Court of Judicature at Patna 143. Courts must issue commissions with promptitude and District Judge should at the time of their periodical inspections satisfy themselves that this is done.
