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 117(3)] [Section 117] [Entire Act] State of Bihar - Subsection Section 117(3)(i) in The Bihar Panchayat Raj Act, 2006 (i)direct the personal attendance of the accused, and if necessary, enforce such attendance in the prescribed manner or;