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 7] [Entire Act] State of Bihar - Subsection Section 7(iii) in Patna High Court Rules, 1916 (iii)The leave, [x x x x x] [Deleted by C.S. No. 100, dated 23.05.1996.] of Subordinate Judges, with or without the powers of an Assistant Sessions Judge, and Munsifs with extraordinary powers;
