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 114] [Entire Act] State of Bihar - Subsection Section 114(17) in Criminal Court Rules of the High Court of Judicature at Patna (17)Any petition, or other paper bearing on the offence charged and material to elucidate, or justify the decision in Warrant cases - For Warrant cases only.
