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 539 in Civil Court Rules of the High Court of Judicature at Patna 539. No person whose name has been struck off the register shall be recommended for registration by any Pleader or Mukhtar at the same or any other station.
