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 22 in Criminal Court Rules of the High Court of Judicature at Patna 22. In a proceeding instituted upon a complaint made in writing, every process issued shall be accompanied by a copy of such complaint.
