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 200] [Entire Act] State of Bihar - Subsection Section 200(2) in Civil Court Rules of the High Court of Judicature at Patna (2)The cause of action shall be transcribed from the plaint into the Cause-Sheet [Form No. (J) 15] to be attached to the record immediately before the plaint.
