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 134 in Criminal Court Rules of the High Court of Judicature at Patna 134. To each file of every record there shall be prefixed a combined title-page and table of contents in Form No. (M) 21, Volume II. [x x x x] [Deleted by C.S. No. 53.]
