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 224] [Entire Act] State of Jharkhand - Subsection Section 224(g) in Civil Court Rules of the High Court of Judicature at Patna (g)The preliminary decree (if any), with the further directions (if any) given and the judgement upon which the preliminary decree is founded.
