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 229] [Entire Act] State of Jharkhand - Subsection Section 229(d) in Civil Court Rules of the High Court of Judicature at Patna (d)The petition raising any question as to the construction the construction, effect or effect of the decree, and any counter-petition,
