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 186] [Entire Act] State of Jharkhand - Subsection Section 186(15) in Criminal Court Rules of the High Court of Judicature at Patna (15)to remit the fee chargeable on an application presented by any person for the return of a document filed by him in any Court or public office;* * * * *
