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 153] [Entire Act] State of Jharkhand - Subsection Section 153(b) in Criminal Court Rules of the High Court of Judicature at Patna (b)A copy of the notice shall be put up in the Court in which the case was tried.
