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 8] [Entire Act] State of Jharkhand - Subsection Section 8(3) in Jharkhand Freedom of Religion Rules, 2017 (3)The investigating officer so appointed under Rule 8 (1) shall complete the investigation on top priority and sub nit charge sheet within a period of sixty days.
