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 Bihar - Section Section 3 in Bihar (Cases Flow Management in High Court) Rules, 2008 3. The Judge or Judges referred to in Clause (2) above may shift the case from one Track to another, depending upon the complexity (urgency) and other circumstances of the case.
