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 8] [Entire Act] State of Bihar - Section Section 4 in Bihar Special Courts Act, 2009 4. Cognizance of cases by Special Courts. - A Special Court shall take cognizance of and try such cases as are instituted before it or transferred to it under section 10.
