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 345] [Entire Act] State of Bihar - Subsection Section 345(a) in Civil Court Rules of the High Court of Judicature at Patna (a)The following certificate should be appended to each bill in which the charges referred to in the preceding rule are drawn :-
