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] [Entire Act] State of Bihar - Section Section 231 in Civil Court Rules of the High Court of Judicature at Patna 231. The distribution of papers into the proper files must be made immediately after the first hearing and shall be continued from day to day as the case proceeds.
