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 459] [Entire Act] State of Jharkhand - Subsection Section 459(xvi) in Civil Court Rules of the High Court of Judicature at Patna (xvi)Cases regarding the property of intestates under Section 7 of the Bengal Wills and Intestacy Regulation, 1799, in which a claimant appears.
