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 210] [Entire Act] State of Jharkhand - Subsection Section 210(3) in Civil Court Rules of the High Court of Judicature at Patna (3)The forms prescribed under clause (1) above are contained in Appendix D Volume II.Rules under the Bankers' Books Evidence Act (XVIII of 1891)
