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 518] [Entire Act] State of Bihar - Subsection Section 518(3) in Civil Court Rules of the High Court of Judicature at Patna (3)To present plaints and to receive them back if rejected or returned and to tender written statements.
