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 Jharkhand - Subsection Section 114(9) in Criminal Court Rules of the High Court of Judicature at Patna (9)The charge with a record thereon that it has been read and explained to the accused and plea of the accused in Warrant cases - For Warrant cases only.
