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 116] [Entire Act] State of Jharkhand - Subsection Section 116(b) in Criminal Court Rules of the High Court of Judicature at Patna (b)No title page and table of contents need be attached in the cases under the Municipal and District Board bye-laws nor in those under section 34 of the Police Act.
