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 144] [Entire Act] State of Bihar - Subsection Section 144(a) in Civil Court Rules of the High Court of Judicature at Patna (a)call on the party at whose instance the commission is issued to supply an abstract of the pleadings and issues for the use of the Commissioner;
