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 185] [Entire Act] State of Bihar - Subsection Section 185(5) in Civil Court Rules of the High Court of Judicature at Patna (5)In case the Court refuses to grant leave for local enquiry, the guardian will proceed according to the instructions of the Court given in each case.
