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 150] [Entire Act] State of Jharkhand - Subsection Section 150(iii) in Criminal Court Rules of the High Court of Judicature at Patna (iii)Record of any case in which an order for maintenance has been made under [Section 125] [Substituted by C.S. no. 59.] Criminal Procedure Code.
