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] [Entire Act] State of Jharkhand - Section Section 4 in The High Court of Jharkhand Hindu Marriage Rules, 2017 4. Every other proceeding, subsequent to the original petition mentioned in Rule 3, shall be initiated by an interlocutory application.
