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 150] [Entire Act] State of Bihar - Subsection Section 150(e) in Criminal Court Rules of the High Court of Judicature at Patna (e)File A of appeals and applications for revision against judgment or orders passed by Magistrates in cases (a), (b) and (d).
