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 216] [Entire Act] State of Jharkhand - Subsection Section 216(l) in Civil Court Rules of the High Court of Judicature at Patna (l)Applications under sections 14 and 20 of the [Arbitration Act, 1940 (Act X of 1940)] [Now, see Arbitration and Conciliation Act, 1996.].
